Section 18(1) in Haryana Co-operative Societies Act, 1984
(1)A co-operative society may admit any person [or self-help group] [Words inserted by Haryana Act No. 19 of 2006.] or a co- operative society or any other statutory body notified by the Government in this behalf as an associate member in accordance with its bye laws.[Explanation. [Added by Haryana Act No. 19 of 2006.] - For the purposes of this sub-section "self-help group" means and includes a group of persons for their economic development.]
