Section 69(3) in The West Bengal Co-Operative Societies Act, 1983
(3)[ Notwithstanding anything to the contrary contained elsewhere in this Act, a co-operative society may, in its interest, admit any person as a nominal member who shall not be entitled to any share in any form in the assets or profits of the co-operative society and shall not be eligible to be elected as a director of the board and shall have no right to attend thie general meeting of the co-operative society but shall have such rights and privileges and shall be subject to such liabilities of a member as may be specified in the by-laws.] [Sub-sections (3) and (4) inserted by West Bengal Act 27 of 1989.]
