Section 16(3)(i) in Uttarakhand Co-Operative Societies Act, 2003

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State of Uttarakhand - Subsection

Section 16(3)(i) in Uttarakhand Co-Operative Societies Act, 2003

(i)any member of the society may, notwithstanding any bye-law to the contrary, by notice given to the society [ within a period of thirty days from the date of receipt of a copy of the preliminary resolution under clause (a) of sub section (2) of section 15 as applicable by virtue of sub section (2) of this section, or as the case may be, from the date of its publication in a newspaper under clause (b) thereof], intimate his intention not to become a member of any of the new societies.

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State of Uttarakhand - Subsection

Section 16(3)(i) in Uttarakhand Co-Operative Societies Act, 2003