Section 17A(4) in The Gujarat Co-Operative Societies Act, 1961
(4)Every member of each of the societies so amalgamated, shall be deemed to be a member of the new amalgamated society, and every member of the society so reorganized shall be deemed to be a member of the new re-organised society and all such members shall have all rights, privileges and liabilities of the members of the concerned new societies:Provided that any member of the new society so amalgamated, or re-organised may, within such period and in such manner as may be prescribed, resign his membership of the new society and on such resignation he shall be entitled to withdraw his share and any other dues and interest in the society.
