Section 11(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)Where a special resolution is passed under Sub-section (1), it will be treated to be a scheme according to which the Co-operative shall give notice thereof together with a copy of the resolution to all its members and creditors and, notwithstanding any provision in the articles of association or contract to the contrary, any member other than one who voted in favour of the proposed division, or creditor shall, during a period of thirty days from the date of issue of the notice upon him/her, have the option of withdrawing his/her shares, deposits or loans, as the case may be, subject to the discharge of his/her obligations to the Co-operative.
