Section 33 in The Multi-State Co-Operative Societies Act, 2002
33. Restriction on holding of shares.—
No member, other than the authorities referred to in clauses (c) to (g) of sub-section(1)of section 25 of a multi-State co-operative society or a co-operative society, shall hold more than such portion of the total share capital of the society (in no case exceeding one-fifth thereof) as may be prescribed in the rules or bye-laws of such multi-State co-operative society.
