Section 15(3) in Sikkim Co-Operative Societies Act, 1978
(3)When a society has amended its bye-laws under subsection (2), it shall give notice thereof in writing to all .its members and creditors and notwithstanding any bye-law or contract to the contrary any member or creditor shall, within a period- of 30 days from the date of service of the notice upon him, have the option to withdraw his, shares or deposits or recall the loans, as the case may be.
