Section 4(9) in The Orissa Self-Help Co-operatives Act, 2001
(9)Where a Co-operative is registered under Sub-section (4), the assets and liabilities, the rights and obligations, and the members of the converted Co-operative Society shall become the assets and liabilities, the rights and obligations, and the member of the Co-operative registered under this Act, and all transactions of the Co-operative society shall be deemed to have been the transactions of the Co-operative registered under this Act.
