Section 11(3) in The Multi-State Co-Operative Societies Rules, 2002
(3)Notwithstanding anything contained in these rules or the bye-laws of the multi-State co-operative society, if a member becomes or has already become subject to any disqualifications specified in sub-rule (2), he shall be deemed to have ceased to be a member of the society from the date when the disqualification was incurred.
