Section 18(2) in Karnataka Co-Operative Societies Act, 1959
(2)A nominal member shall not be entitled to any share in any form whatsoever in the assets or profits of the society and a nominal member who is an individual shall not also be entitled to become an [office bearer] [Substituted by Act 25 of 1998 w.e.f. 15.8.1998.] of the society.] [Sub-sections (1) and (2) substituted by Act 39 of 1975 w.e.f. 23.9.1975.]
