Section 17(1) in The Chhattisgarh Co-operative Societies Rules, 1962
(1)Subject to the provisions of the Act and Rules, a member may after giving three months' notice to the society and with the sanction of the committee or the general meeting of the society, as the case may be, withdraw from membership of the society and claim refund of share or shares, if he is not directly or indirectly indebted to the society, either as a principal debtor or as a surety:Provided that such withdrawal or refund is not disallowed under the bye-laws of the society or under an agreement with any other society or the State Government.
