Section 78(1) in The West Bengal Co-Operative Societies Act, 1983
(1)The transfer or charge of the share or interest of a member or a co-operative society in the capital of the co-operative society shall be subject to the provisions of this Act and to such conditions as to the maximum holding as may be prescribed and shall require the approval of the board:Provided that in the case of a member of a co-operative society with unlimited liability, such transfer or charge shall not require the approval of the board.
