Section 24(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)Notwithstanding anything contained in section 22, a society may admit any person as a [nominal or associate member] [These words were substituted for the words 'nominal, associate or sympathiser member' by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 13(a), (w.e.f. 14-2-2013).],
