Section 131(5) in The U.P. Co-operative Societies Act, 1965
(5)Every co-operative society shall within a period of one year from the date of coming into force of this Act or such further period as the Registrar, for reasons to be recorded in writing, allow for any co-operative society, adjust its membership according to the classification of members under this Act:Provided that any existing member who cannot be adjusted into one or the other kinds of memberships shall be deemed on the expiry of the period of one year or the extended period, if any, to have withdrawn from the membership of the society with the same rights and liabilities attached as if he had withdrawn from membership before the coming into force of this Act.
