Section 12(4) in Rajasthan Co-operative Societies Act, 2001
(4)Where the proposal of the society has been approved by the Registrar or is deemed to have been approved, the society shall give. notice containing all the particulars thereof in writing to all its members and creditors and, notwithstanding any bye-law or contract to the contrary, any member or creditor shall, during a period of one month from the date of service of such notice upon him, have. the option of withdrawing his shares, deposits or loans, as the case may be.
