Section 26 in The Multi-State Co-Operative Societies Act, 2002
26. Nominal or associate member of society.—
A multi-State co-operative society may, if provided in its bye-laws, admit a person as nominal or associate member:Provided that no such nominal or associate member shall be entitled to subscribe the shares of such society or have any interest in the management thereof including right to vote, elect as a director of the board or participate in the general body meetings.
