Section 56(iii) in The U.P. Co-operative Societies Rules, 1968
(iii)where a declaration made by a member in pursuance of any provisions of the bye-laws of the society is found to be either false or, there is suppression of any material information, in the declaration and such falsehood or suppression has enabled the member to get undue benefit from the society, or has put the society to economic or a financial loss or other difficulties.
