AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

25. Restriction on transfer of shares or interest.-

The transfer of the share or interest of a member in the capital of a co-operative society shall be subject to such conditions as to maximum holding as are specified in section 6.



Delhi Co-Operative Societies Act, 1972 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys