Section 21(2) in Karnataka Co-Operative Societies Act, 1959
(2)Notwithstanding anything contained in sub-section (1),-(a)[ the committee of a co-operative society which is a member of another co-operative society may appoint one of the members of the committee to vote on its behalf in the affairs of that other society;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998 and again substituted by Act 13 of 2004 w.e.g. 22.03.2004.](b)[ where the Life Insurance Corporation of India, the State Warehousing Corporation or such other institutions approved by the State Government or a market committee or a local authority or a firm, a company or any other body corporate constituted under any law for the time being in force is a member of a co-operative society, a person nominated by such institution, market committee or local authority or a firm, a company or any other body corporate constituted under any law for the time being in force, may vote on its behalf in the affairs of the society;] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.]
