Section 14(5) in The Orissa Co-operative Societies Act, 1962
(5)When a Society has passed any such resolution under Sub-section (1) or Sub-section (2) [* * *] [Deleted by Orissa Act 19 of 1983 Section 4(a) & (b) &(c) & (d) & (e) & (f)-See Orissa Gazette Extraordinary dated 11.10.1983.] the Society concerned shall give notice thereof in writing in the prescribed manner to all its members and creditors and, notwithstanding, any Bye-Laws or contract to the contrary, any member or creditor shall, during the period of one month from the date of issue of the notice, have the option of withdrawing his shares, deposits or loans, as the case may be.
