Section 2(f) in The Bihar Co-operative Societies Act, 1935
(f)'member' includes a person joining in the application for the registration of a society and a person admitted to membership after registration in accordance with the rules and the bye-laws of such society;(ff)[ 'Multi-purpose Co-operative Society' is a primary society formed for providing more than one type of service to its members and includes a society registered as a Cane-growers' Co-operative Society;] [Inserted by Act 21 of 1976.](fff)[ 'nominal or associate member' means a member who possesses such privileges or rights of a member of a society, and who is subject only to such liabilities of a member as may be specified by the bye-laws;] [Inserted by Act 39 of 1982.]
