Section 72 in Haryana Co-operative Societies Rules, 1989
72. Payment of dividend.
- Section 131(2)(xxv). - (1) In no co-operative society the dividend shall exceed 10 per cent per annum of the paid up share capital.(2)In a co-operative society with un-limited liability no dividend shall be paid until a period of five years has elapsed from the date of registration.(3)No dividend shall be paid by the co-operative society to a depositor or lender remains unsatisfied.
