Section 17 in Himachal Pradesh Co-Operative Societies Act, 1968
17. Persons who may become members.
- No person shall be admitted to membership of a Co-operative society except the following, namely:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872);(b)any other registered society (except a society under liquidation proceedings);(c)State Government; and(d)such class or classes of persons or associations of persons as may be notified by the State Government in this behalf.
