Section 8 in The M.P. Co-Operative Societies Act, 1960
8. [ Power of Registrar to decide certain questions. [Substituted by M.P. Act No. 8 of 1970.]
- Where in connection with the formation, registration or continuance of a society or the admission of a person as a member of a society any question arises whether a person is an agriculturist or not or whether any person resides in a particular area or not or whether any person belongs to any particular class or occupation or not or such other question pertaining to the eligibility of any person to become a member of a society, such question shall be decided by the Registrar and his decision shall be final].
