Section 17(2A) in Karnataka Co-Operative Societies Act, 1959
(2A)[ If a member fails to fulfil his obligations as a member under the Act, rules or bye-laws, for a continuous period of three years, he shall, on the expiry of such period, cease to be a member.] [Inserted by Act 25 of 1998 w.e.f. 15.8.1998.]
