Section 16(3)(i) in The U.P. Co-operative Societies Act, 1965

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State of Uttar Pradesh - Subsection

Section 16(3)(i) in The U.P. Co-operative Societies Act, 1965

(i)Any member of the society may, notwithstanding any bye-law to the contrary, by notice given to the society within the period of thirty days from the date of receipt of a copy of the preliminary resolution under clause (a) of sub-section (2) of Section 15 as applicable by virtue of sub-section (2) of this section, or as the case may be, from the date of its publication in a newspaper under clause (b) thereof, intimate his intention not to become a member of any of the new societies.

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State of Uttar Pradesh - Subsection

Section 16(3)(i) in The U.P. Co-operative Societies Act, 1965