Section 21 in Delhi Co-operative Societies Act, 1972
21. Nominal or associate members.
(1)Notwithstanding anything contained in clause (d) of section 20, 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 profits 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.
