Section 13(6) in The Punjab Co-operative Societies Act, 1961
(6)A resolution passed by a co-operative society under this section shall not take effect until, either -(a)the assent thereto of all the members and creditors has been obtained ; or(b)all claims of members and creditors who exercise the options referred at in sub-section (4) within the period specified therein have been met in full.
