Section 19(6) in The West Bengal Co-Operative Societies Act, 1983
(6)After a new co-operative society formed by amalgamation of two or more co-operative societies or by division of a co-operative society has been registered, the registration of the co-operative societies which are amalgamated or the co-operative society which is divided shall stand cancelled and such co-operative societies shall be deemed to have been dissolved and shall cease to exist.[**********] [Sub-Section (7) omitted by West Bengal Act 21 of 1990.]
