Section 14(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)A Co-operative society may, with the previous approval of the Registrar and by resolution passed by a three-fourth majority of the members present and voting at a special general meeting of the society.-(a)transfer its assets and liabilities in whole or in part to any other society;(b)divide itself into two or more Co-operative societies and form as such new societies;(c)convert itself into any other class of society and form as such a new class of society:[Provided that in case of an insured Co-operative bank, no resolution under this sub-section shall be passed without the prior approval in writing of the Reserve Bank of India.] [Added vide Act No. 13 of 1981.]
