Section 22(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)After two years of its being registered under this Act, any co-operative found to be providing more than one-fourth of its core services, as specified in its articles of association, in terms of the value of transactions, to non-members in any given financial year shall be deemed to be an "aberrant co-operative"and may be liable to lose for that year exemptions, if any, provided to it, on the ground that it is a co-operative, by this or other laws.
