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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(3) in The U.P. Co-operative Societies Act, 1965

(3)
(a)A person with whom the co-operative society has or proposes to have business dealing may be admitted as a nominal member.
(b)A nominal member shall have no right to share in the profits of the society nor shall be eligible for the membership of the committee of management.