Section 19(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)[[The Managing Committee] [Substituted for the words 'No society shall' by Act No. 22 of 2001, dated 25.4.2001.] of a society shall not] without sufficient cause, refuse admission to membership to any person duly qualified therefor under the provisions of this Act and its bye-laws. Where admission is so refused, the decision, with reasons therefor, shall be communicated by the registered post to such person within fifteen days of the date of the decision, or within sixty days from the date of his application for membership, whichever is earlier :[x x x] [The proviso omitted by Act No. 22 of 2001, dated 25.4.2001.]
