Section 15(2)(iii) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 15(2)(iii) in Sikkim Co-Operative Societies Act, 1955

(iii)Notwithstanding any bye-laws to the contrary, any member of any such societies, and notwithstanding any agreement to the contrary, any creditor of any such societies, may within, a period of thirty days from the receipt of the aforesaid resolution, intimate his intention not to become a member of the new society, in the case of member and to demand a return of the amount due to him, in the case of a, creditor.

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State of Sikkim - Subsection

Section 15(2)(iii) in Sikkim Co-Operative Societies Act, 1955