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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)Any member of any such society may notwithstanding any bye-law to the contrary, within a period of one month from the date of receipt by him of the preliminary resolution, intimate his intention to withdraw his share or interest in the capital and other moneys due to him from the society, by notice given to the society of which he is a member.