2. Definitions. In this Act, unless there is anything repugnant in the subject or context,--
(a) " by- laws" means the registered by- laws for the time being in force, and includes a registered amendment of the by- laws:
(b) " committee" means the governing body of a registered society to whom the management of its affairs is entrusted:
(c) " member" includes a person joining in the application for the registration of a society and a person admitted to membership after registration in accordance with the by- laws and any rules:
(d) " officer" includes a chairman, secretary, treasurer, member of committee, or other person empowered under the rules or the by- laws to give directions in regard to the business of the society:
(e) " registered society" means a society registered or deemed to be registered under this Act:
(f) " Registrar" means a person appointed to perform the duties of a Registrar of Co- operative Societies under this Act: and
(g) " rules" means rules made under this Act. REGISTRATION