Section 29 in The Bihar Co-operative Societies Act, 1935
29. Restriction on holding of members.
- No member of a registered society [other than the State Government or another registered society] [Substituted by (Amendment) Act 5 of 1989.], shall have or claim any interest in the capital of a registered society exceeding one-fifth of the total capital or such smaller proportion as may be prescribed by the Rules.
