Section 33 in Mizoram Cooperative Societies Act, 2006
33. Withdrawal of membership.
(1)A member of a co-operative at any time during tile continuance of his membership may withdraw his membership from the co-operative by/giving sixty days notice to the board of directors.(2)The co-operative, based on an application referred under sub-section (1), may allow a member to withdraw his membership only after fulfilling all the obligations of such member towards such co-operative.(3)The withdrawing member shall be entitled to the refund of his share capita1 contribution and all other interest in the co-operative subject to the condition that the assets of such co-operative, after making such repayment shall not go below the debts and liabilities of such co-operative.
