Section 57 in Arunachal Pradesh Co-operative Societies Act, 1978
57. Restriction on amount of dividend.
- An Apex society which has purchased shares in other societies from the moneys in the Principal State Partnership Fund and a Central Society which has purchased shares in primary societies from the money in the Subsidiary State Partnership Fund, shall be entitled only to such dividend on the said shares as is declared by the society concerned and is payable to other share holders of the society.
