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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(4) in Uttarakhand Co-Operative Societies Act, 2003

(4)Save as provided in this section or elsewhere in this Act, a nominal or Associate member shall have such privileges and rights of a member and be subject of such liabilities of a member, as may be specified in the bye-laws of the society, or the rules.