Section 24(2) in Assam Co-Operative Societies Act, 2007
(2)The name of a person -(i)whose admission is refused under sub-section (2) of Section 20; or(ii)who has withdrawn from membership under Section 21;(iii)who ceased to be a member under Section 22; or(iv)whose membership has been terminated under Section 23 shall be deleted from the register of members :Provided that the name of a person referred to in clause (i) or clause (iv) shall not be deleted from the register of members till expiry of 30 days the date of the decision of the Board or Annual General Meeting, as the case may be, and in case an appeal is preferred under sub-section (2) of Section 23, as the case may be.The register maintained under sub-section (1) shall be prime. facie evidence of the date on which any person was admitted to the cooperative society as a member and of the date on which he ceased to be a member.
