Section 15(1)(a) in Rajasthan Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

(a)Any citizen of India, who

(i)has attained age of 18 years;

(ii)is of sound mind;

(iii)is not disqualified from contracting by any law for the time being in force and applicable to him;

(iv)is desirous to utilize the services of the society; and

(v)is ready to accept the responsibilities and liability associated with such memberships;

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