Section 18 in The Orissa Self-Help Co-operatives Act, 2001
18. Withdrawal from membership.
(1)A member may withdraw from membership in a Co-operative in accordance with the procedure specified in the articles of association of that Co-operative.(2)Withdrawal from membership will nonetheless require the member to fulfil such obligations as were undertaken/assumed as a member, under the provisions of this Act, the articles of association or other agreements.
