Section 19(1) in Multi State Co-Operative Societies Act, 1984
(1)No person shall be admitted as member of a multi-State co-operative society except the following, namely :-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872;(b)any multi-State co-operative society or any-co-operative society;(c)the Central Government;(d)a State Government;(e)the National Co-operative Development Corporation established under the National Cooperative Development Corporation Act, 1962;(f)any other corporation owned or controlled by Government;(g)any Government company as defined in section 617 of the Companies Act, 1956.(h)such class or classes of persons or association of persons as may be permitted by the Central Registrar having regard to the nature and activities of a multi-State co-operative society.
