Section 2(e) in Rajasthan Co-operative Societies Act, 1965
(e)"co-operative society with limited liability" means a cooperative society, in which the liability of its members for the debts of the society in the event of its being wound up is limited by its bye-laws,-(i)to the amount, if any, unpaid on the shares respectively held by them, and(ii)to such amount, not less than five times the amount of the share capital subscribed by the members, which they may respectively undertake to contribute to the assets of the society;
