Section 21 in Assam Co-Operative Societies Act, 2007
21. Withdrawal of membership.
(1)Subject to the provisions of sub-section (2) of Section 66, a member may, at any time after expiry of one year from the date of accepting membership, withdraw from membership in a cooperative society in accordance with the procedure laid down in bye-laws.(2)The withdrawal from membership shall not require the person to fulfill such obligations as were undertaken or assured as a member, under the provisions of the Act, the bye-laws or any agreement.
