Section 14(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)When a Co-operative 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 such member or creditor shall, during the period of one month of the date of service of the notice upon him, have the option of withdrawing his shares, deposits or loans or interest as the case may be.
