Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2(19)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(19)(c) in The Maharashtra Co-Operative Societies Act, 1960

(c)"nominal member" means a person admitted to membership as such after registration in accordance with the by-laws;