Section 178 in The U.P. Co-operative Societies Rules, 1968
178. [ [Substituted by Notification No. 395/XLIX-1-10-8(111)-08, dated 24-3-2011.]
The maximum liability of a co-operative society shall be fixed in its annual general meeting but it shall not exceed ten times of its owned capital:Provided that the maximum liability of a cooperative society may, in special circumstances, exceed the limit fixed under this rule with the special sanction of the Registrar.]
