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State of Bihar - Section

Section 44AW in The Bihar Co-operative Societies Act, 1935

44AW. Limit on State Government's subscription.

- The State Government's subscription in the share capital of any Co-operative Society under the Short Term Co-operative Credit Structure shall not exceed 25% of the total paid up share capital of such society:Provided that the State Government or such society shall have option to further reduce the subscription of the State Government and that the society shall not be prevented from doing so by the State Government.