Section 2(28) in The West Bengal Co-Operative Societies Act, 1983
(28)[ "member" means a person joining in an application for registration of a co-operative society or a person admitted to the membership of a co-operative society after registration in accordance with the provisions of this Act and the rules and the by-laws made thereunder, and includes a joint member and, subject to the provisions of sub-section (3) of section 69, a nominal member.Explanation.- For the purposes of this clause,-(a)"joint member" shall mean any one of two persons admitted jointly to the membership of a co-operative society under sub-section (4) of section 69, and shall include either of the following persons so admitted:-(i)husband and wife,(ii)father and son or unmarried daughter, and(iii)mother and son or unmarried daughter;(b)"nominal member" shall mean any person admitted to the membership of a co-operative society as a nominal member under sub-section (3) of section 69 ;]
