Section 69(4) in The West Bengal Co-Operative Societies Act, 1983
(4)[ Notwithstanding anything to the contrary contained elsewhere in this Act, a co-operative society may admit pairwise any two persons as joint members and may issue a single share in their joint names. Such members shall, except in such cases as may be prescribed, ordinarily enjoy the rights and privileges of a member jointly.] [Sub-sections (3) and (4) inserted by West Bengal Act 27 of 1989.]
