Section 19(2) in The M.P. Co-Operative Societies Act, 1960
(2)Notwithstanding anything to the contrary in this Act or rules or in the bye-laws of a society, where the State Government has contributed to the share capital of a society, the liability of the State Government shall be limited, to the face value of the shares held by it.[(2-A) Notwithstanding anything contained in this Act or rules made thereunder or in the bye-laws of a resource Society or consumers society, as the case may be, if any person duly qualified for admission as a member under the provisions of this Act and the bye-laws of that Society makes an application for membership of such Society, he shall be deemed to have been admitted as a member of such Society from the date of receipt of the application in the office thereof :Provided that the Registrar may, either on his own motion at any time or on an application by the society or any aggrieved person made within fifteen days from the aforesaid date and after giving reasonable opportunity to the society or person concerned by order, declare such person as not eligible for membership of such society for the reasons mentioned therein, within forty five days from the date of receipt of application by the Registrar] [Substituted by Section 4 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999].].
