Section 2(q) in Andhra Pradesh Co-Operative Societies Act, 1964
(q)'society with limited liability' means a society in which the liability of its members for the debts of the society, in the event of its being wound up, is limited by its bye-laws,-(i)to the amount, if any, unpaid on the shares held by each of them ; or(ii)to such amount as they may undertake to contribute to the assets of the society ;
