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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(1)(i) in Arunachal Pradesh Co-operative Societies Act, 1978

(i)the society, after passing such resolution, has give notice thereof in such manner as may be prescribed to all its members, creditors and other persons whose interests are likely to be affected (hereinafter in this selection referred to as "other interested persons"), giving them the option, to be exercised within one month from the date of such notice of becoming members of any of the new societies, or continuing their membership in the amalgamated or converted society, or demanding payment of their share or interest or dues, as the case may be;