Co-Operative Societies Act, 1912

5. Restrictions on interest of member of society with limited liability and a share capital

Where the liability of the members of a society is limited by shares, no member other than a registered society shall-

(a) hold more than such portion of the share capital of the society, subject to a maximum of one-fifth, as may be prescribed by the rules; or

(b) have or claim any interest in the shares of the society exceeding one thousand rupees.