Section 19C(3) in The M.P. Co-Operative Societies Act, 1960
(3)[ No person who has been expelled shall be eligible for re-admission as a member of the co-operative for a period of one year from the date of such expulsion.] [Substituted by M.P.Act No. 12 of 1994 [w.e.f. 8-5-1994].]
