Section 22 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
22. Withdrawal of membership.
(1)Subject to the provisions of sub-section (2) of Section 48, a member may at any time withdraw from membership in a co-operative in accordance with the procedure laid down in the bye-laws.(2)The withdrawal from membership shall nonetheless require the person to fulfil such obligations as were under taken or assumed as a member, under the provisions of this Act, the.bye-laws or any agreement.
