Section 2(f) in The Orissa Co-operative Societies Act, 1962
(f)"member" means a person joining in the application for the registration of a Society and a person admitted to membership after such registration in accordance with this Act, the Rules and the Bye-laws, and includes a [joint and nominal member);] [Substituted by Orissa Act 28 of 1991, Section 2(viii),(ix) dated 31.12.1991, w.e.f. 11.9.1992.]
