Section 2(o) in The Karnataka Souharda Sahakari Act, 1997
(o)"General Body" in relation to the Co-operative means the general body of all the members of the Co-operative under [section 23 and section 53] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] includes a representative general body of the members;
