Section 10(6) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(6)When a cooperative transfers the whole of its assets an liabilities to any other co-operative under this section the registration of the Cooperative shall stand cancelled and shall be deemed to have been dissolved and shall cease to exist as a corporate body and the Registrar shall delete the Name of the cooperative from the register of cooperatives.
