Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 12] [Entire Act] State of Rajasthan - Subsection Section 12(5) in Rajasthan Co-operative Societies Act, 2001 (5)Any member or creditor who does not exercise his option within the period specified in sub-section (4). shall be deemed to have assented to the proposals . contained in the resolution.
