Section 25(1) in The Multi-State Co-Operative Societies Act, 2002
(1)No person shall be admitted as a 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 (9 of 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 Co-operative Development Corporation Act, 1962 (26 of 1962);(f)any other corporation owned or controlled by the Government;(g)any Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956);(h)such class or classes or 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.
