Section 13(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)When a Co-operative society has passed a resolution to change the form or extent of its liability, it shall give notice thereof in writing to all its members and creditors and notwithstanding any bye-law or contract to the contrary, any member or creditor shall, during a period of 3 months from date of service of the notice upon him, have the option of withdrawing his shares, deposits or loans, as the case may be.
