Section 19(2B) in Andhra Pradesh Co-Operative Societies Act, 1964
(2B)Notwithstanding anything in this Act, the Registrar may either suo motu at any time or on any application by the society or any aggrieved person made within fifteen days from the date mentioned in sub¬section (2-A) and after giving an opportunity to the person concerned and recording the reasons therefor declare such person as not eligible for membership of the society within thirty days from the date of receipt of the application by the Registrar.] [Inserted by Andhra Pradesh Act No. 19 of 1976.]
