Section 20(2) in The Delhi Co-Operative Societies Act, 2003
(2)Where two or more co-operative societies are amalgamated into a new cooperative society in accordance with the provisions of section 16 or section 17, the registration of each of the amalgamating co-operative society shall stand cancelled on the registration of the new co-operative society, and each cooperative society shall be deemed to have been dissolved and shall cease to exist as a corporate body.
