Section 22(1B) in The Maharashtra Co-Operative Societies Act, 1960
(1B)[ Notwithstanding anything contained in sub-section (1), where the Registrar has decided under section 11 that a person has incurred a disqualification under subsection (1A), the Registrar or the person not below the rank of District Deputy Registrar of Co-operative Societies, authorised by him in this behalf, may, by order, remove such person from the membership of the society; and such person shall cease to be a member of the society on expiration of a period of one month from the date of receipt of such order by him.] [Sub-section 1B was inserted by Maharashtra 20 of 1986 Section 12(b).]
