Section 14(6) in Himachal Pradesh Co-Operative Societies Act, 1968
(6)A resolution passed by a Co-operative society under this section shall not take effect until, either.-(a)the assent thereto of all the members and creditors has been obtained, or(b)all claims of members and creditors who exercise the option referred to in sub-section (4) within the period specified therein, have been met in full.
