Section 18(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)Every member or creditor of [or other person inserted in] [These words were inserted by Maharashtra 20 of 1986, Section 9.] each of the societies to be amalgamated, divided or reorganised who has objected to the scheme of amalgamation, division or reorganisation, within the period specified, shall be entitled to receive, on the issue of the order of amalgamation, division or reorganisation his share or interest if he be a member and the amount in satisfaction of his dues if he be a creditor.
