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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(b) in The Tamil Nadu Co-Operative Societies Act, 1983

(b)
(i)A copy of the preliminary resolution shall be sent to all the members and creditors of the society.
(ii)Any member of the society may, notwithstanding any bye-law to the contrary, by notice given to the society within a period of one month from the date of receipt by him of the preliminary resolution, intimate his intention not to become a member of any of the new societies.
(iii)Any creditor of the society may, notwithstanding any agreement to the contrary, by notice given to the society within a period of one month from the date of receipt by him of the preliminary resolution, intimate his intention to demand a return of the amount due to him.