Section 20(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)A society may admit [associate members] [Substituted 'joint members' by Notification No. CSL-2014/697/C.R.04/13C, dated 30.8.2014 (w.e.f. 23.12.1961).] provided they make a declaration in writing that the person whose name stands first in the share certificate shall have the right to vote and all the liabilities will be borne jointly and severally by them as provided in the Act, rules and bye-laws.
