Section 2(g) in Kerala Cooperative Societies Act, 1969
(g)"co-operative society with limited liability" means a 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; or(ii)to such amount as they may, respectively undertake to contribute to the assets of the society;
