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[Cites 0, Cited by 0] [Section 17A(5)] [Section 17A] [Entire Act]

State of Gujarat - Subsection

Section 17A(5)(a) in The Gujarat Co-Operative Societies Act, 1961

(a)On the issue of an order under sub-section (1) in respect of any societies or society, notwithstanding anything contained in any law for the time being in force, all the assets, rights and liabilities of the amalgamating societies, or, as the case may be, the original society which is re-organised shall stand transferred to, and vest in, the new amalgamated society, or, as the case may be, the new re-organised society;