Section 20(11) in Mizoram Cooperative Societies Act, 2006
(11)The registration of a co-operative shall stand cancelled and the same co-operative shall be deemed to have been dissolved and shall cease to exist as a corporate body:(a)when the whole of assets and liabilities of such to-operatives are transferred to another co-operative or(b)when such divides itself into two or more co-operatives or(c)where two or more co-operatives are amalgamated into a new co-operative, the registration of the co-operatives so amalgamated shall stand cancelled or deemed to have been dissolved and also cease to exist as corporate bodies.
