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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Uttarakhand - Subsection

Section 16A(2) in Uttarakhand Co-Operative Societies Act, 2003

(2)On the failure of the societies to amalgamate or merge in accordance with the order passed under sub section (1) the Registrar may, by order in writing, direct amalgamation or merger of the societies into one society.