Section 6 in Haryana Co-operative Societies Act, 1984
6. Restriction on holding of shares.
- No member other than the Government or a co-operative society shall hold more than such portion of the share capital of a co-operative society, subject to a maximum of one-fifth, as may be prescribed or have or claim any interest in the shares of such society exceeding [five lacs] [Substituted for the words ``fifty thousand'' by Act No. 16 of 1992.] rupees, whichever is less.
