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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(10) in The M.P. Co-Operative Societies Act, 1960

(10)Where any two or more societies have been amalgamated or a society has been divided or converted, the registration of such society or societies shall be deemed to have been cancelled on the date of registration of the amalgamated society or of the converted society or of the new societies into which the society may have been divided.