Section 26 in Andhra Pradesh Co-Operative Societies Act, 1964
26. Restriction on holding of shares.
- Where the liability of the members of a society is limited, no member other than a society or the Government, shall hold more than such portion of the share capital of the society, subject to a maximum of one-fifth thereof, as may be prescribed [x x x] [Omitted by Act No. 21 of 1985, w.e.f. 22-4-1985.] :Provided that the Government may, by notification in the Andhra Pradesh Gazette, fix in respect of any society or class of societies, a higher maximum than one-fifth of the share capital [x x x] [Omitted by Act No. 21 of 1985, w.e.f. 22-4-1985.].
