Section 22 in Uttarakhand Co-Operative Societies Act, 2003
22. Restriction on holding of shares.
- A member who is an individual shall-(a)neither hold more than such portion of the total share capital of the society, nor exceeding one-fifth thereof, as may be prescribed;(b)nor have or claim any interest in the shares of the society exceeding (such amount as may be prescribed) in nominal value.
