Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act] Union of India - Subsection Section 43(2)(a) in The Co-Operative Societies Act, 1912 (a)subject to the provisions of section 5, prescribe the maximum number of shares or portion of the capital of a society which may be held by a member;