Section 69(5) in The West Bengal Co-Operative Societies Act, 1983
(5)[ Notwithstanding anything contained in sub-section (1), no central society shall have the right to admit individuals to its membership otherwise than as nominal members in terms of sub-section (3) and the existing individual members shall be deemed to be nominal member for the purposes of this Act:] [Sub-Section (5) with its proviso inserted by West Bengal Act 21 of 1990.]Provided that the existing individual members of a central society shall have the right to withdraw, after serving three months' notice on the society concerned, the share capital contributed by such members within one month from the date of acceptance of such withdrawal and the concerned society shall refund the same to such members after deduction of the debts, if any, due to the concerned society from such members.
