Section 23(2) in The Maharashtra Co-Operative Societies Act, 1960
(2)Any person aggrieved by the decision of a society, refusing him admission to its membership, may appeal to the Registrar [within a period of sixty days from the date of the decision of the society] [These words were inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 12, (w.e.f. 14-2-2013).]. [Every such appeal, as far as possible, be disposed of by the Registrar within a period of three months from the date of its receipt:Provided that, where such appeal is not so disposed of within the said period of three months, the Registrar shall record the reasons for the delay.] [This portion was added by Maharashtra 20 of 1986, Section 13(b).]
