Multi-State Cooperative Societies Act, 1984

26. Redemption of share.-

Shares held in a multi-State Cooperative society by any of the authorities referred to in clauses (c) to (g) of sub-section (1) of section 19 shall be redeemable in accordance with the bye-laws of such multi-State cooperative society and in a case where the bye-laws do not contain any provision in this regard, in such manner as may be agreed upon between the multi-State cooperative society and such authority.