Section 8(b) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited
(b)A member may be expelled from the membership of the Federation if-(i)he has caused detriment to the interests of the Federation by breach of the provisions of its bye-laws;(ii)where a declaration made by him in pursuance of any of the provisions of these bye-laws, is founds 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 Federation or has put in the Federation to economic or financial loss or other difficulties.
