Section 21 in The Punjab Co-operative Societies Rules, 1963
21. Restriction on holding of shares. [Sections 6 and 85 (2) (i)
] - No member other than the Government or a Co-operative Society shall hold more than one- fifth of the share capital of a Co-operative Society or have or claim any interest in the shares of the Co-operative Society exceeding ten thousand rupees, whichever is [less.] [Word substituted by the Punjab Government Gazette Notification dated October 14, 1974 (Section 3)]Chapter-IVGeneral Meetings
