Section 22 in Haryana Co-operative Societies Act, 1984
22. Restriction on transfer of shares or interest.
- The transfer of the share or interest of a member, in the capital of a co-operative society shall be subject to such conditions as to the maximum holding as are specified in section 6;[Provided that no transfer shall be allowed unless such shares have been held by the member at least for a period of two years.Explanation. - For the purposes of this section "capital" refers to the capital owned by members in their individual capacity in the society's funds.] [Proviso and explanation added by Haryana Act No. 19 of 2006.]
