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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1)(iv) in The Assam Co-operative Societies Act, 1949

(iv)Notwithstanding any bye-laws to the contrary, any member of the society, and notwithstanding any agreement to the contrary, any creditor of the society may, by notice given to the society within thirty days of the receipt of the resolution intimate in case of a member his intention not to become a member of any of the societies and in case of creditor his intention to demand a return of the amount due to him.