Section 17(5) in The Delhi Co-operative Societies Rules, 2007
(5)Within one month from the date of notice referred to in sub-rule (4) of this rule, the member, creditor and other person whose interests are likely to be affected by the transfer of the liabilities or assets of the co-operative society, may exercise his option as required by sub-section (4) of section 16 of the Act, in writing duly signed by him and delivered or caused to be delivered to the co-operative society, failing which they shall be deemed to have assented to the transfer of liabilities of the co-operatives society to another co-operative society. The option once exercised shall be final and shall not be revoked.
