Section 16(4) in Rajasthan Co-operative Societies Act, 1965
(4)When a co-operative society has passed any such resolution, 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 one month of the date of service of the notice upon him, have the option of withdrawing his shares, deposits or loans, as the case may be.
