Section 24 in The Maharashtra Co-Operative Societies Act, 1960
24. [Nominal and associate member] [This marginal note was substituted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(c), (w.e.f. 14-2-2013).].
(1)Notwithstanding anything contained in section 22, a society may admit any person as a [nominal or associate member] [These words were substituted for the words 'nominal, associate or sympathiser member' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(a), (w.e.f. 14-2-2013).],(2)A nominal member [* * *] [The words 'or sympathiser member' and 'or sympathiser' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(b), (w.e.f. 14-2-2013).] shall not be entitled to any share in any form whatsoever in the profits or assets of the society as such member. A nominal [* * *] [The words 'or sympathiser member' and 'or sympathiser' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(b), (w.e.f. 14-2-2013).] member shall ordinarily not have any of the privileges and rights of a member, but such a member, or an associate member, may, subject to the provisions of subsection (8) of section 27, have such privileges and rights and be subject to such liabilities of a member, as may be specified in the by-laws of the society.
