Section 29(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)Where a co-operative by special resolution amends its bye-laws to change the form and extent of liability, of its members it shall give notice thereof together with a copy of the amendment to its members and creditors and any member other than those who voted in favour of the proposed change of liability and any creditor shall, within a period of thirty days from the date of service of notice upon him, have the option of withdrawing his shares, deposits or loans from the co-operative as the case may be subject to the discharge of his obligations to the co-operative.
