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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in Rajasthan Co-operative Societies Act, 2001

(1)Notwithstanding anything contained in section, 15, a co-operative society may admit -
(i)a prescribed class of persons or a prescribed local authority or a self help group, as a nominal member; or
(ii)the spouse of a member in a prescribed class of society, as an associate member.