Section 18(3) in The Orissa Co-operative Societies Act, 1962
(3)Save as provided in this Section, a nominal [* * *] [Omitted by Orissa Act 28 of 1991, Section 14 (ii) dated 31.12.1991, force w.e.f. 11.9.1992.] member shall have such privileges and rights of a member and be subject to such liabilities of a member, as may be specified in the Bye-Laws of the Society.
