Section 5(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)(i)When a registered society has passed a resolution under sub-section (1), a copy of the said resolution shall be sent to all the members and creditors of the society.(ii)Any member of such society may, notwithstanding any bye-law to the contrary, by notice given to the society within a period of two months from the date of receipt by him of the resolution, intimate his intention not to continue as a member of the society and to withdraw his share or interest in the capital and other moneys due to him.(iii)Any creditor of such society may, notwithstanding any agreement to the contrary, by notice given to the society within a period of two months from the date of receipt by him of the resolution, intimate his intention to demand a return of the amount due to him.
