Section 17(3) in The Chhattisgarh Co-operative Societies Rules, 1962
(3)The total refund of share capital of the society in any cooperative year shall not exceed ten percent of the paid up share capital of the society on the last day of the co-operative year immediately preceding:Provided that this restriction shall not apply in the case of a society having no outside liabilities or in the case of an indebted society, when the permission of its creditors has been obtained.
