Section 22(5) in The Gujarat Co-Operative Societies Act, 1961
(5)The State Government may, by notification in the Official Gazette, alter the limit of rupees ten thousand specified by sub-section (4) and also specify such amount of deposit as it deems necessary for a class of society and different amount may be specified for different classes of societies. In the case of borrowing members, the society shall prescribe in its bye-laws, linking shares subject to minimum of two and half per cent of the loan taken by the borrowers.] [Added by Gujarat 1 of 2008, Section 5(3) (w.e.f. 8.10.2007).]
