Section 41(2) in The U.P. Co-operative Societies Rules, 1968
(2)No person who is an individual shall be or continue as an ordinary member of the society if, in the opinion of the Registrar, he carries on the same kind of business as is being carried on by the society.] [Substituted by Notification No. 3815/C-1-77-7(5)-1977, dated 24-12-1977.]
