Section 25 in The Maharashtra Co-Operative Societies Act, 1960
25. Cessation of membership.
- A person shall cease to be a member of a society on his resignation from the membership thereof being accepted, or on the transfer of the whole of his share or interest in the society to another member, or on his death, or removal or expulsion [from the society, or where a firm, company, any other corporate body, society or trust is a member, on its dissolution or ceasing to exist.] [These words were substituted for the words 'from the society', by Maharashtra 20 of 1986, Section 14.]
