Section 19(4) in The M.P. Co-Operative Societies Act, 1960
(4)Where a person is refused admission as a member in a society, the decision refusing admission shall be communicated by the society to that person within [thirty days] [Substituted by M.P. Act No. 25 of 1988 [w.e.f. 28-6-1988].] of the date of such decision.
