Section 23 in The Manipur Co-operative Societies Act, 1976
23. Open membership.
(1)No society shall, without sufficient cause, refuse admission to membership to any person duly qualified therefor, under the provisions of this Act and its bye-laws.(2)Any person aggrieved by the decision of a society, refusing him admission to its membership, may appeal to the Registrar.(3)The decision of the Registrar in appeal, shall be final and the Registrar shall communicate his decision to the parties within fifteen days from the date thereof.
