Section 11(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)A special resolution passed under Sub-section (1) shall not take effect untit-(a)all claims of the members and creditor of the Co-operative who have exercised the option under Sub-section (2) have been met in full or otherwise satisfied;(b)information of the intended division and information about settlement of claims of members and creditors along with memorandum of association and articles of association of the Co-operatives are sent to the Registrar by registered post; and(c)the certificates of registration and the certified copy of memorandum of association including articles of association of such Co-operatives, signed and sealed by the Registrar, are issued to them in accordance with Section 4.
