Section 2(n) in Jammu and Kashmir Co-Operative Societies Act, 1989
(n)"Member" means a person joining in the application for the registration of a Co-operative Society and a person admitted to membership after such registration in accordance with this Act, rules and bye-laws, and includes a nominal and an associate member.(nn)[ 'Multipurpose Co-operative Society' means a primary society, the object of which is to provide various services including services relating to savings, credit business, industry, consumer durables to its members;] [Inserted by Act No X of 2010, Dated 28.4.2010, w.e.f. 29.4.2010.]
