Section 2(a) in The Punjab Co-operative Societies Act, 1961
(a)[ "associate member" means a member who holds jointly a share of a co-operative society with others but whose name does not stand first in the share certificate.] [Inserted by Punjab Act 26 of 1969.](aa)[ "bye-laws" means the registered bye-law for time being in force;] [Re-numbered by Act 26 of 1969.]
