Section 16(2) in The U.P. Co-operative Societies Act, 1965
(2)[ Notwithstanding any other provision of this Act or of any bye- law of such society notice of any meeting referred to in this section shall be given to the members of the society and a copy of the preliminary resolution shall be served on the members and creditors of the society in any one or more of the manners specified in sub-section (2) of Section 15, which shall mutatis mutandis apply.] [Substituted by U.P. Act No. 12 of 1976, vide Section 6 (w.e.f. 3-10-1975).]
