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State of Uttar Pradesh - Section

Section 9 in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

9.

(a)Capital may be raised by: -
(i)entrance Fees;
(ii)issue of shares;
(iii)deposits from members;
(iv)loans and debentures;
(v)grants and subsidies; and
(vi)donations.
(b)
(i)Entrance fees shall payable by all new members at the rate of Rs.100 each,
(ii)Entrance fee shall neither be refundable nor transferable.
(c)
(i)The share capital of the Federation shall consist of indeterminate number of shares, the value of each share being Rs.1,000 only,
(ii)The amount of share money shall be payable all in lump sum on allotment.