Section 20(4) in The West Bengal Co-Operative Societies Act, 1983
(4)Every member or creditor of any of the co-operative societies to be [divided, reorganised or amalgamated,] [Words substituted by West Bengal Act 21 of 1990.] who has filed objections under clause (a) of sub-section (2), shall be entitled to receive after the order has been made under sub-section (1) his share or deposit, if he is a member, or the amount in satisfaction of his claim, if he is a creditor:[Provided that no member, who is a debtor of co-operative society or is a surety for any other member in respect of any loan granted by a co-operative society, shall exercise option to withdraw his share or deposit until the debt or the loan, in respect of which he is the debtor or surety, as the case may be, is repaid in full with interest accrued thereon.] [Proviso inserted by West Bengal Act 21 of 1990.]
