Section 22(2) in The Gujarat Co-Operative Societies Act, 1961
(2)[ Every person seeking admission as a member of a society, if duly qualified for membership of such society under the provisions of this Act, the-rules and the bye-laws of the society, may make an application to the society for membership. The society shall take decision on the application and shall communicate the decision within a period of three months from the date of the receipt of the application.] [Substituted by Gujarat 1 of 2008, Section 5(2) (w.e.f. 8.10.2007).]
