Section 2(5) in Himachal Pradesh Co-Operative Societies Act, 1968
(5)"Co-operative society with limited liability" means a Co-operative society having the liability of its members limited by its bye-laws to the amount, if any, unpaid on the shares respectively held by them or to such amount as they may, respectively, thereby, undertake to contribute to the assets of the society in the event of its being wound up;
