Section 9(3) in Rajasthan Co-operative Societies Rules, 2003
(3)After the passing of the special resolution regarding the change of liability another notice of thirty days shall be given to each of the members and creditors in the manner specified under sub-rule (2), who may opt to withdraw his shares, loans or deposits, the value of a share of a member in a society shall be ascertained as follows :-(a)In case of a society with unlimited liability, the value of a share shall he the actual amount received by the society in respect of such share.(b)In the case of a society with limited liability, the value of a share shall be the amount arrived at by a valuation based on the financial position of the society as shown in the last audited balance sheet, provided that it shall not exceed the actual amount receive by the society in respect of such share.
