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Bombay High Court: Section 23 of MCS Act Promotes Open Membership - (17 Jul 2024)

TRUSTS AND SOCIETIES

Bombay High Court has observed that Section 23 of the Maharashtra Co-operative Societies Act, 1960 (MCS Act) promotes concept of open membership and bars the Society from refusing admission to membership to any person, who is duly qualified under the provisions of Act and bye-laws.

Tags : BOMBAY HIGH COURT   MCS ACT   OPEN MEMBERSHIP  

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