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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(3)(ii) in Uttarakhand Co-Operative Societies Act, 2003

(ii)Any creditor of any such society may, notwithstanding any agreement to the contrary, by notice given to the society of which he is a creditor within the said period, intimate his intention to demand a return of the amount outstanding to his credit.