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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)
(a)a person with whom the co-operative society has or proposes to have business dealing may be admitted as a nominal member;
(b)a nominal member shall have no right to share in the profits of the society nor shall be eligible for the membership of the committee of management.