Section 5(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A Cooperative society may be registered with or without limited liability:Provided that -(i)the liability of a Co-operative society of which any member is a Co-operative society shall be limited; and(ii)no Co-operative society shall be registered as a society with unlimited liability if, amongst its objects, it also includes any object other than the advancement of loans to its members.
