Section 4A(3) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(3)The Registrar may issue orders for conversion of a society registered under this Act into a society registered under the Telangana Co-operative Societies Act, if the general body passes a resolution for conversion to the Telangana Co-operative Societies Act, by majority of its members:Provided that the request for conversion shall be submitted to the Registrar within 30 days of passing of the resolution by the General Body.
