Section 16(4) in Sikkim Co-Operative Societies Act, 1978
(4)When a society has passed any such resolution, it shall give notice thereof, in writing. to all its members and creditors and, notwithstanding any bye-laws or contract to the contrary, any member or creditor shall, within a period of thirty days from the date of service of the notice upon him, exercise the option to withdraw his shares or deposits or recall the loans, as the case may be.
