Section 18(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)(a)A person with whom the Co-operative society has or proposes to have business dealings may be admitted as a nominal member.(b)In the school stores or any other such societies, a minor may be admitted as an associate member.(c)A nominal or an associate member shall have no right to share in the profits of the society, nor shall he be eligible for the membership of the committee, nor shall he be entitled to such privileges and rights as may be specified in the bye-laws of the society in preference over a member.
