Section 19(8)(b) in The West Bengal Co-Operative Societies Act, 1983

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State of West Bengal - Subsection

Section 19(8)(b) in The West Bengal Co-Operative Societies Act, 1983

(b)when a resolution is passed by a co-operative society under subsection (2), the resolution shall, if accepted by the transferee society by a resolution passed by a majority of not less than two-thirds of the members present and voting at a general or special general meeting of such society, be a sufficient conveyance to vest the assets and liabilities of the transferor societies in the transferee society. Copies of such resolutions of the transferor societies and the transferee society shall be sent to the Registrar for record; and

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State of West Bengal - Subsection

Section 19(8)(b) in The West Bengal Co-Operative Societies Act, 1983