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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)
(i)A copy of the preliminary resolution of each society shall be sent to all the members and creditors (hereof.
(ii)Any member of any such society may, notwithstanding any bye-law to the contrary, within a period of one month from the date of receipt by him of the preliminary resolution, inti mate his intention not to become a member of the amalgamated society, by notice given to the society of which he is a member.
(iii)Any creditor of any such society may, notwithstanding any agreement to the contrary, within a period of one month from the date of receipt by him of the preliminary resolution, intimate his intention to demand a return of the amount due to him, by notice given to the society of which he is a creditor.