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

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Co-operative Societies Act, 1965

(2)Any two or more co-operative societies may, with the previous approval of the Registrar and by a resolution passed by a two third majority of the members present and voting at a general meeting of each such society, amalgamate themselves and form a new co-operative society.