Section 9(1)(ii) in Sikkim Co-Operative Societies Act, 1955

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State of Sikkim - Subsection

Section 9(1)(ii) in Sikkim Co-Operative Societies Act, 1955

(ii)Any member or creditor shall, notwithstanding an bye-law or contract to the contrary; have the option of withdrawing his shares, deposits or loans; as the case may be, within three :months of the service of such notice on him and the change shall not take effect until all such claims have been satisfied; and

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State of Sikkim - Subsection

Section 9(1)(ii) in Sikkim Co-Operative Societies Act, 1955