Section 581E(3) in The Companies (Amendment) Act, 2002
(3)The surplus if any, remaining after making provision for payment of limited return and reserves referred to in section 581ZI, may be disbursed as patronage bonus, amongst the Members, in proportion to their participation in the business of the Produc r Company, either in cash or by way of allotment of equity shares, or both, as may be decided by the Members at the general meeting.
