Section 29A(2) in Karnataka Co-Operative Societies Act, 1959
(2)[ Notwithstanding anything contained in this Act or the rules or the bye-laws of a co-operative society, the committee shall be deemed to be duly constituted when [the majority of the elected members of the committee are available] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.] to function as members of the committee after the [***] [Omitted by Act 25 of 1998 w.e.f. 15.08.1998.] election.
