Section 18 in Jammu and Kashmir Co-Operative Societies Act, 1989
18. Nominal or associate members.
(1)A Co-operative Society may admit any person as nominal or associate member in accordance with its bye-laws.(2)A nominal member shall not be entitled to any share, in any form whatsoever, in the assets or profit of the Society.(3)Save as provided in this section a nominal or associate member shall have such privileges and rights of a member and be subject to such liabilities of a member may be specified in the bye-laws of the Society.
