Section 22(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Where a person is refused admission as a member of a society, the decision (with the reasons therefor) shall be communicated to that person within fifteen days of the date of the decision, or within three months [from the date of receipt of the application for admission, whichever is earlier. If the society does not communicate any decision to the applicant within three months from the date of receipt of such application the applicant shall be deemed to have been [admitted] [These words were substituted for the words 'from the date of the application for admission, - whichever, is earlier', by Maharashtra 27 of 1969, Section 7(c).] as a member of the society.] [If any question arises whether a person has become a deemed member or otherwise, the same shall be decided by the Registrar after giving a reasonable opportunity of being heard to all the concerned parties.] [These words were added by Maharashtra 7 of 1997, Section 4.]
