Section 23(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)[ Without prejudice to the foregoing provisions of this section, in the case of agro-processing societies or any other society for which a definite zone or an area of operation is allotted by the State Government or the Registrar, it shall be obligatory on the part of such society to admit, on an application made to it, every eligible person from that zone or the area of operation, as the case may be, as a member of such society, unless such person is already registered as a member of any other such society, in the same zone or the area of operation.] [Sub-section 4 was added by Maharashtra 20 of 1986, Section 13(c).]
