Section 25(3) in Rajasthan Co-operative Societies Act, 1965
(3)Notwithstanding anything contained in sub-sections (1) land (2), where a member is allowed to resign or is expelled or ceases to be a member on account of his being disqualified by the Act or by the rules made thereunder or by the bye-laws of the society, the society may acquire the share or interest of such member in the share capital of the society by paying for it at the value determined in the manner prescribed:Provided that the total payment of share capital of the society in any financial year for such purposes does not, except with the previous permission of the Registrar, exceed ten percentum of the paid up capital of the society on the last day of the financial year immediately preceding.
