Section 2(l) in Kerala Cooperative Societies Act, 1969
(l)"member" means a person joining in the application for the registration of a Co-operative society or a person admitted to membership after such registration in accordance with this Act, the rules and the bye-laws, and includes a nominal or associate member;(la)[ "miscellaneous societies" means such societies, as may be prescribed, and which accept deposits from their members only and no deposits shall be accepted from nominal or associate members, and shall undertake business activities for the welfare of its members as per the bye-laws and shall issue loans only to members: [Substituted by Kerala Act No. 8 of 2013.]
