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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in Assam Co-Operative Societies Act, 2007

(1)Subject to the provisions of sub-section (2) of Section 66, a member may, at any time after expiry of one year from the date of accepting membership, withdraw from membership in a cooperative society in accordance with the procedure laid down in bye-laws.