Section 18(1) in The Orissa Co-operative Societies Act, 1962
(1)A Society [other than Primary Agricultural Credit Co-operative Society, Large-sized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society] [Inserted by Orissa Act 1 of 2008 Section 6, Section 7 & Section 21 (O.G.E. No. 654 dated 20.3.2008).] may admit any person as a nominal [* * *] [Omitted by Orissa Act 28 of 1991, Section 14 (i) dated 31.12.1991, force w.e.f. 11.9.1992.] member.
