Section 9(1)(ii) in The Meghalaya Co-operative Societies Act

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State of Meghalaya - Subsection

Section 9(1)(ii) in The Meghalaya Co-operative Societies Act

(ii)any member or creditor shall notwithstanding any bye-law or contract to the contrary, have the option of withdrawing his shares, deposits or loans, as the case may be within three months of the service of such notice on him and the change shall not take effect until all such claims have been satisfied ; and

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State of Meghalaya - Subsection

Section 9(1)(ii) in The Meghalaya Co-operative Societies Act