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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(2) in Sikkim Co-Operative Societies Act, 1978

(2)Where two or more societies are amalgamated into a new society in accordance with the provisions of section 16 or section 17, the registration of each of the amalgamating societies shall stand cancelled on the registration of the new society, and each society shall be deemed to have been dissolved and shall cease to exist as a corporate body.