Section 14A(4) in Himachal Pradesh Co-Operative Societies Act, 1968
(4)Every member or creditor of such of the societies to be amalgamated or re-organized or converted or whose assets and liabilities are to be transferred who has objected to the scheme of such an amalgamation or re-organization or conversion or transfer of assets and liabilities under subsection (2) of this section and his objection remains unsatisfied, within the period specified in the order, shall be entitled to receive his share or interest or deposit or loan or other dues, as the case may be.
