Section 68 in The Gujarat Co-Operative Societies Act, 1961
68. [ Restriction on dividend. [Substituted by Gujarat 1 of 2008, Sec. 11 (w.e.f. 8.10.2007).]
- No society shall pay dividend to its members at a rate exceeding the rate as may be prescribed by the State Government, by notification in the Official Gazette, from time to time for all societies generally or a class of societies in particular :Provided however that the dividend payable in case of co-operative credit structure shall be subject to the guidelines of the Reserve Bank of India or, as the case may be the National Bank.]
