Section 29 in The Tamil Nadu Co-Operative Societies Act, 1983
29. Restrictions on withdrawal of share or interest by members of registered societies.
- Except in the case of death or expulsion or removal of the member or the permanent shifting of his residence outside the area of operation of the registered society, the share or interest in the capital of such member shall not be refunded unless-(a)such member has held the share or interest for not less than two years; and(b)such refund is in accordance with the bye-laws of the registered society:Provided that the Government may, by Rules, specify the class or classes of cases in respect of which refund may be made before the expiry of the period of two years.
