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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Sikkim - Subsection

Section 16(1) in Sikkim Co-Operative Societies Act, 1978

(1)A society may, with the previous approval of the Registrar and by a resolution passed by at least a two thirds majority of the members present and voting at a 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 societies.