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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Maharashtra - Subsection

Section 19A(1) in The Maharashtra Cooperative Societies Rules, 1961

(1)Where a society has refused to accept the application for membership from eligible person, such person shall tender an application to the Registrar in Form 'H-1' together with requisite share money and entrance fee.