Section 15(3)(i) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 15(3)(i) in Uttarakhand Co-Operative Societies Act, 2003

(i)Any member of any such society may, notwithstanding any bye-law to the contrary, by notice of the society of which he is a member (within a period of thirty days from the date of receipt of the copy of the preliminary resolution under clause (a) of sub-section (2) or, as the case may be, from the date of its publication in a newspaper under clause (b) of that sub-section) intimate his intention not to become a member of the new society in case of amalgamation, or to be a member of the continuing society in case of merger.

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State of Uttarakhand - Subsection

Section 15(3)(i) in Uttarakhand Co-Operative Societies Act, 2003