Section 137(1) in Assam Co-Operative Societies Act, 2007
(1)The State Government's subscription to the equity share capital of a Co-operative Credit structure society shall not exceed twenty five percent of its equity share capital and the State Government may reduce the State Government's subscription further at its choice:Provided that in the case of State Co-operative Bank which is unable to comply with the requirements of sub-section (1) of Section 11 of Banking Regulation Act, 1949 (Act No. 10 of 1949), the State Government may contribute equity in excess of the limit specified above only to the extent required to enable the State co-operative Bank to comply with the requirements of sub-section (1) Section 11 of Banking Regulation Act, 1949 (Act No. 10 of 1949).
