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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Goa - Subsection Section 2(30A) in The Goa Co-operative Societies Act, 2001 (30A)[ 'nominal member' means a person admitted to membership as such after registration in accordance with the bye-laws.] [Inserted by the Goa Co-operative Societies (Amendment) Act, 2009.]
