Section 2(19)(a) in The Maharashtra Co-Operative Societies Act, 1960

[Cites 0, Cited by 52] [Section 2(19)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(19)(a) in The Maharashtra Co-Operative Societies Act, 1960

(a)"member" means a person joining in an application for the registration of a co-operative society which is subsequently registered, or a person duly admitted to membership of a society after registration and includes a nominal, [or associate] [These words were substituted for the words 'associate or sympathiser' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 2(f)(i), (w.e,f. 14-2-2013).] member [and any depositor or financial service user of primary agricultural co-operative credit society] [These words were added by Maharashtra Act 11 of 2008, Section 2(c), (w.e.f. 29.10.2007).],

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State of Maharashtra - Subsection

Section 2(19)(a) in The Maharashtra Co-Operative Societies Act, 1960