Section 16 in The Punjab Co-operative Societies Act, 1961
16. Nominal or associate members.
(1)Notwithstanding anything contained in clause (d) of section 15, a co-operative society may admit any person as a nominal or associate member in accordance with its bye-laws.(2)A nominal or associate member shall not be entitled to any share in any form whatsoever in the assets or profit of the co-operative society.(3)Save as provided in this section, a nominal or associate member shall have such privileges and rights of a member and be subject to such liabilities of a member, as may be specified in the bye-laws of the society.
