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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in Rajasthan Co-operative Societies Act, 1965

(1)Notwithstanding anything contained in section 19, a co-operative society may admit-
(i)a prescribed class of persons as a nominal member; or
(ii)a prescribed class of persons or a prescribed local authority, an associate member.