Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Bihar - Subsection Section 36(i) in The Bihar Co-operative Societies Rules, 1959 (i)the society shall give two week's notice in writing to its members and creditors of its intention to change the nature or extent of its liability;
