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[Cites 0, Cited by 0] [Section 15B(1)] [Section 15B] [Entire Act]

State of Punjab - Subsection

Section 15B(1)(ii) in The Punjab Co-operative Societies Act, 1961

(ii)the Registrar may of his own motion or on a complaint made by the committee of the society or any aggrieved person by an order determine that such a person is not eligible to be a member of the society and on such determination that person will cease to be a member :