Section 18(2) in Assam Co-Operative Societies Act, 2007
(2)Every applicant for membership and every member of a cooperative society shall keep each cooperative society of which the person is a member, informed of membership in other cooperative society and in case of conflicting membership, the Board may, by resolution, refuse admission under Section 19 or terminate from membership under Section 23, as the case may be :Provided that no such resolution to refuse admission shall be passed without giving the applicant, as the case may be, a reasonable opportunity to make representation to the Board as to why he should not be refused admission.Explanation. - For the purpose of this sub-section the " expression, "conflicting membership" means membership of the common objective cooperative societies functioning within the jurisdiction of a cooperative society of which the membership is sought.
