Section 18(1) in Kerala Cooperative Societies Act, 1969
(1)A society may admit any individual as a nominal or associate member[Provided that a District Co-operative Bank may admit any Co-operative Society registered under the provisions of this Act, other than Primary Agricultural Credit Societies and Urban Co-operative Banks functioning within its area of operation, as nominal or associated member:] [Inserted by Kerala Act No. 9 of 2009.][Provided further that District Co-operative Bank may admit any individual depositor or any loanee residing within its area of operation as nominal or associate members.] [Added by Kerala Act No. 24 of 2014.][Provided also that a hospital co-operative society may admit any other society as nominal or associate member.Explanation. -The term 'hospital co-operative society' shall have the same meaning as in the Explanation to the fourth proviso to sub-section (1) of section 16.] [Inserted by Kerala Act No. 1 of 2000.]
