Section 47 in Rajasthan Co-operative Societies Act, 1965
47. Direct partnership of Government in co-operative societies.
(1)The Government may subscribe directly to the share capital of a co-operative society with limited liability.(2)Notwithstanding any agreement to the contrary, the Government shall not be entitled to a dividend on the shares of any such cooperative society at a rate higher than that at which such dividend is payable to any other shareholder of the society.
