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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Co-operative Societies Act, 1962

(2)[ A 'nominal member' shall not be entitled-
(a)to any share in any form whatsoever, in the assets or profits of the Society;
(b)to attend the general body meeting of the Society; and
(c)to be elected to the Committee of the Society.]