Section 17(2)(i) in The Gujarat Co-Operative Societies Act, 1961

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State of Gujarat - Subsection

Section 17(2)(i) in The Gujarat Co-Operative Societies Act, 1961

(i)the society, after passing such resolution, has given notice thereof in writing to all its members, creditors and other persons whose interests are likely to be affected (hereinafter, in this section referred to as `other interested persons"), giving them the option, to be exercised within one month from the date of the receipt of such notice, of becoming members of any of the new societies, or continuing their membership in the amalgamated or converted society, or of withdrawing their investments in its shares, their deposits and loans and demanding payment of their other dues, if any,

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State of Gujarat - Subsection

Section 17(2)(i) in The Gujarat Co-Operative Societies Act, 1961