Section 15(5) in Sikkim Co-Operative Societies Act, 1978
(5)An amendment of the by-laws of a society changing the form or extent of its liability shall not be registered or take effect until either -(a)the assent thereto of all members and creditors has been obtained' or is deemed to have 'been obtained; or(b)all claims of members and creditors who exercise the option referred to in sub-section (2) within 'the period specified therein, have been met in full.
