Section 5(1) in Punjab Self-Supporting Co-operative Societies Act, 2006
(1)Notwithstanding anything contained in the Punjab Co-operative Societies Act, 1961 (hereinafter in short referred to as the Act of 1961), a primary co-operative society which intends to convert itself into a self-supporting co-operative society, may apply to the Registrar for conversion into a self-supporting co-operative society under this Act:Provided that where the Central Government or State Government has given Government aid to such a co-operative society, it shall, before applying for such conversion, return such Government aid;Explanation. - For the purpose of this sub-section, the expression "primary co-operative society" shall mean a co-operative society whose membership consists exclusively of individuals.
