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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4) in Rajasthan Co-operative Societies Act, 1965

(4)Save as provided in this section, a nominal or an 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 this Act, rules or bye-laws of the society.