Section 11(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)A special resolution passed under sub-section (1) shall not take effect until(a)all claims of the members and creditors 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 impending division and settlement of claims of members and creditors is sent to the Registrar and the Registrar's acknowledgment of receipt of the information is obtained; and(c)the certificates of registration and the copies of the registered Memorandum and articles of association of the resultant co-operatives, signed and sealed by the Registrar, are issued in accordance with section 3.
