Section 40(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)If any member is refused any service or where the decision of the committee, on his application for services, is not communicated to him within a period of thirty days from the date of such application, he may make an application to the Registrar for redress, within thirty days from the date of receipt of the decision of refusal or within sixty days from the date of application to the society, as the case may be.
