Section 24 in Multi State Co-Operative Societies Act, 1984
24. Restrictions on Holding of Shares.
- No member, other than any of the authorities referred to in clauses (c) to (g) of sub-section (1) of Section 19 or a multi-State co-operative society or a co-operative society, shall hold more than such portion of the total share capital of the society (in no case exceeding one-fifth thereof) as may be prescribed :Provided that the Central Government may, by notification, specify in respect of any class of societies a higher or lower maximum than one-fifth of the share capital.
