Section 23 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
23. Cessation of membership.
(1)If any person having been admitted as a member of a co-operative dies or subsequently becomes subject to any of the disqualification specified in the bye-laws shall cease to be a member of the co-operative.(2)Every co-operative shall inform, in the event of the death of the member, the nominee of the member, and in every other instance, the member, about the cessation of membership, for the settlement of accounts.
