Section 135(1) in Assam Co-Operative Societies Act, 2007
(1)An individual or group depositor in a primary Agricultural Credit Society shall become a member of the society under sub-section (1) of Section 18 of this' Act by subscribing at least the minimum share capital specified in the bye-laws and on holding a minimum deposit of rupees five thousand or such minimum sum as may be prescribed by the State Government from time to time, for continuous period of minimum two years preceding the date of notification of election and shall have the full voting rights.
