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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(d) in The Punjab Co-operative Societies Act, 1961

(d)"co-operative society with limited liability" means a co- operative society the liability of whose members is limited by its bye-laws to the amount, if any, unpaid on the shares individually held by them or to such amount as they may individually undertake to contribute to the assets of the society, in the event of its being wound up ;