Section 13(2) in Assam Co-Operative Societies Act, 2007
(2)Where a special resolution is passed under sub-section (1), the cooperative society shall give notice thereof together with a copy of the resolution passed by it to all its members and creditors and any member other than those who voted in favour of the proposed division and any creditor shall during a period of thirty days from the date of service of notice upon him have the option of withdrawing the shares, deposits or loans from the Cooperative society, as the case may be, subject to the discharge of his obligations to the cooperative society.
