Section 21 in Rajasthan Co-operative Societies Act, 2001
21. [ Restriction on holding of shares. [Substituted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.]
- An individual member in a co-operative society shall hold such number of shares as may be prescribed in the bye-laws of the society, or to a maximum of the one-fifth of the total share capital of the society, whichever is less:Provided that an individual member of an Urban Co-operative Bank shall hold such number of shares as may be prescribed in the bye-laws of the society, or to a maximum of the one twentieth of the total share capital of the society, whichever is less.]
