Section 25A in The Maharashtra Co-Operative Societies Act, 1960
25A. [ Removal of names of members from membership register. [Section 25A was inserted by Maharashtra 20 of 1986, Section 15.]
- The committee of a society shall remove from the register of its members the name of a person who has ceased to be a member or who stands disqualified by or under the provisions of this Act for being the member or continuing to be the member of a society:Provided that, if the society does not comply with the requirement of this section, the Registrar shall direct such society to remove the name of such person, and the society shall be bound to comply with such direction.]
