Section 19(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)Every applicant for membership and every member of a cooperative shall keep each co-operative of which the person is a member, informed of membership in other co-operatives, and in case of conflicting membership, the board may, by resolution, refuse admission under Section 21 or terminate from membership under Section 24 as the case may be :Provided that no such resolution to refuse admission shall be passed without giving the applicant as the case may be, a reasonable opportunity to make representation to the board as to why he should not be refused admission.Explanation :- For the purpose of this sub-section, the expression "conflicting membership" means the membership of the common objective co-operatives functioning within the jurisdiction of a co-operative of which the membership is sought.
