Section 14(1) in The Punjab Co-operative Societies Act, 1961
(1)Where the whole of the assets and liabilities of a co- operative society are transferred to another co-operative society in accordance with the provisions of Section 13, the registration of the first mentioned co-operative society shall stand cancelled and the society shall be deemed to have been dissolved and shall cease to exist as a corporate body.[(1-A) Where one or more co-operative societies are amalgamated with any other co-operative society by an order under sub-section (8) of Section 13, the registration of the co- operative society or co-operative societies, as the case may be, so amalgamated shall stand cancelled and the society or societies whose registration stands so cancelled shall be deemed to have been dissolved and shall cease to exist as a corporate body on the date of the aforesaid order and the members thereof shall become the members of the other co-operative society.] [Inserted by Punjab Act No. 8 of 1978 Section 3.]
