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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3)(a) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956

(a)In relation to the Karnataka area-
(i)for the disaffiliation from the existing societies of the member-societies within that area;
(ii)for the affiliation of the said member societies to the corresponding societies of the Mysore State, that is to say, the Mysore State Co-operative Bank Limited or, as the case may be, the Mysore Central Co-operative Land Mortgage Bank Limited, registered under the Mysore Co-operative Societies Act; and
(iii)for the transfer of the relative portion of the assets and liabilities of the existing societies to the said corresponding Mysore societies;