Section 56(6) in Rajasthan Co-operative Societies Rules, 2003
(6)No recoupment of the amount invested under this rule shall be necessary where the investment is made -(a)by a society from its building fund constituted out of profits;(b)by a society, other than a credit society, in which the share capital raised from the members is intended to build up the special kind of business for which it has been registered.
