Section 107 in West Bengal Co-operative Societies Rules, 2011
107. Eligibility for Membership.
No person, qualified to be a member of a co-operative society under the Act, or the Rules or the Bye-laws shall be excluded from membership :Provided that without the permission of the Registrar :(i)no person shall be entitled to membership of any society with unlimited liability who is or has been at any time during the two preceding years, a member of any other society with unlimited liabilities.(ii)no person shall be entitled to membership of any credit society even with limited liability if he is a member of or is indebted to, any other such society until he has obtained in writing the consent of the society of which he is already a member.
