Section 44AQ(3) in The Bihar Co-operative Societies Act, 1935
(3)The societies which are amalgamated under sub-section (2) shall be deemed to have been dissolved and shall, cease to exist and the membership thereof shall stand transferred to. and all the assets and liabilities thereof shall vest, in the new society formed by amalgamation of two or more societies:Provided that State Government may from time to time, declare a moratorium on the liabilities of the societies so amalgamated.
