Section 53 in Rajasthan Co-operative Societies Act, 1965
53. Restrictions on amount of dividend.
- An apex society which has purchased shares in other co-operative societies from the money in the Principal State Partnership Fund and a central society which has purchased shares in primary societies from the moneys in the Subsidiary State Provident Fund, shall be entitled only to such dividend on the said shares as is declared by the society concerned and is payable to other share holders of that society.
