Section 23 in Haryana Registration and Regulation of Societies Act, 2012
23. Firm barred from being member.
- A partnership firm, whether registered or not, or a body corporate of whatever description, shall not be eligible to be a member of a Society:Provided that there shall not be any bar for a partner as defined in section 4 of the Indian Partnership Act, 1932 (Central Act 9 of 1932) or a member or share holder of a body corporate to become a member in his individual capacity.Chapter-VI Memorandum and Bye-Laws of Society
