Section 15(3)(ii) in The U.P. Co-operative Societies Act, 1965

[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(3)(ii) in The U.P. Co-operative Societies Act, 1965

(ii)Any creditor of any such society may, notwithstanding any agreement to the contrary, by notice given to the society of which he is a creditor within the said period, intimate his intention to demand a return of the amount outstanding to his credit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 15(3)(ii) in The U.P. Co-operative Societies Act, 1965