Section 24(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)A nominal member [* * *] [The words 'or sympathiser member' and 'or sympathiser' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(b), (w.e.f. 14-2-2013).] shall not be entitled to any share in any form whatsoever in the profits or assets of the society as such member. A nominal [* * *] [The words 'or sympathiser member' and 'or sympathiser' were deleted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(b), (w.e.f. 14-2-2013).] member shall ordinarily not have any of the privileges and rights of a member, but such a member, or an associate member, may, subject to the provisions of subsection (8) of section 27, have such privileges and rights and be subject to such liabilities of a member, as may be specified in the by-laws of the society.
