Section 15(2)(iii) in The Meghalaya Co-operative Societies Act

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State of Meghalaya - Subsection

Section 15(2)(iii) in The Meghalaya Co-operative Societies Act

(iii)Notwithstanding any bye-laws to the contrary any member of any such societies and, notwithstanding any agreement to the contrary, any creditor of any such societies may within a period of thirty days from the receipt of the aforesaid resolution, intimate his intention not to become a member of the new society, in the case of a member, and to demand a return of the amount due to him, in the case of a creditor.

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State of Meghalaya - Subsection

Section 15(2)(iii) in The Meghalaya Co-operative Societies Act