Section 2(g) in The Punjab Co-operative Societies Act, 1961
(g)"Member" means a person joining in the application for the registration of a co-operative society and a person admitted to membership after such registration in accordance with this Act, the rules and the bye- laws, and includes a nominal and an associate member and the Government when it subscribes to the share-capital of a society ;(gg)[ "net profits" means profits after deduction of establishment charges, contingent charges, interest payable on loans and deposits, audit fee and such other sums as may be prescribed ; [Inserted by Punjab Act 26 of 1969 Section 2.](ggg)"nominal member" means a person admitted to membership as such after registration in accordance with the bye-laws ;]
