Section 2(19) in The Maharashtra Co-Operative Societies Act, 1960
(19)(a)"member" means a person joining in an application for the registration of a co-operative society which is subsequently registered, or a person duly admitted to membership of a society after registration and includes a nominal, [or associate] [These words were substituted for the words 'associate or sympathiser' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(f)(i), (w.e,f. 14-2-2013).] member [and any depositor or financial service user of primary agricultural co-operative credit society] [These words were added by Maharashtra Act 11 of 2008, Section 2(c), (w.e.f. 29.10.2007).],[(a-l) "active member" means a member who participates in the affairs of the society and utilises the minimum level of services or products of that society as may be specified in the by-laws;] [Sub-clause (a-1) was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(f)(ii), (w.e.f. 14-2-2013).](b)"associate member" means a member who holds jointly a share of a society with others, but whose name does not stand first in the share certificate;(c)"nominal member" means a person admitted to membership as such after registration in accordance with the by-laws;(d)[***] [Sub-clause (d) was deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(f)(iii), (w.e.f. 14-2-2013).];
