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[Cites 0, Cited by 7] [Entire Act]

State of Madhya Pradesh - Section

Section 20 in The M.P. Co-Operative Societies Act, 1960

20. Nominal members.

- Notwithstanding anything contained in Section 19, a society may admit any person as a nominal member who shall have no share either in the management or profits of a society and shall not be subject to any contributory liability in the case of winding up of the society.