Section 15(3)(i) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 15(3)(i) in The U.P. Co-operative Societies Act, 1965

(i)Any member of any such society may, notwithstanding any bye-law to the contrary, by notice to the society of which he is a member [within a period of thirty days from the date of receipt of the copy of the preliminary resolution under clause (a) of sub-section (2) or, as the case may be, from the date of its publication in a newspaper under clause (b) of that sub-section] [Substituted by ibid. ] intimate his intention not to become a member of the new society in case of amalgamation, or to be a member of the continuing society in case of merger.

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State of Uttar Pradesh - Subsection

Section 15(3)(i) in The U.P. Co-operative Societies Act, 1965