Section 5 in Karnataka Co-Operative Societies Act, 1959
5. Registration with limited or unlimited liability.
(1)A co-operative society may be registered with or without limited liability:Provided that the liability of a co-operative society of which any member is a co-operative society, shall be limited.(2)The word 'limited' or its equivalent in any Indian language shall be the last word in the name of a co-operative society registered under this Act with limited liability.
