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 134(3)] [Section 134] [Entire Act] State of Odisha - Subsection Section 134(3)(h) in The Orissa Co-operative Societies Act, 1962 (h)the maximum number of shares or portion of the share capital of a Society which may be held by an individual member;