Section 12(2) in The West Bengal Co-Operative Societies Act, 1983
(2)In particular and without prejudice to the generality of the provisions of sub-section (1),-(a)no co-operative credit society shall be registered if the by-laws thereof do not specifically debar admission as its member of a person who is a money-lender by profession,(b)no consumers' co-operative society shall be registered if the bylaws thereof do not specifically debar admission as its member of a person who is a grocer by profession, and(c)no industrial co-operative society shall be registered if the bylaws thereof do not specifically debar admission as its member of a person who is carrying on, on his own account, or has any interest in, any business of the kind carried on by it:Provided that the registration of an industrial co-operative society shall not be refused merely on the ground that its by-laws provide for admission as its member of a person who is an ordinary artisan or a small entrepreneur carrying on business of the same kind carried by it.
