Section 14A(5) in The Orissa Co-operative Societies Act, 1962
(5)On and from the date the re-organisation or the amalgamation takes effect, the assets and liabilities referred to therein shall stand reorganised or amalgamated, as the case may be, with the assets and liabilities of the resulting Society or Societies formed out of such re-organisation or amalgamation, and the members, creditors and debtors of such Society or Societies shall be deemed to be members, creditors and debtors, as the case may be, of such resulting Society or Societies as ordered by the Registrar.
