Section 2(28)(a) in The West Bengal Co-Operative Societies Act, 1983

[Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(28)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)"joint member" shall mean any one of two persons admitted jointly to the membership of a co-operative society under sub-section (4) of section 69, and shall include either of the following persons so admitted:-

(i)husband and wife,

(ii)father and son or unmarried daughter, and

(iii)mother and son or unmarried daughter;

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State of West Bengal - Subsection

Section 2(28)(a) in The West Bengal Co-Operative Societies Act, 1983