Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Himachal Pradesh - Subsection

Section 15(3) in Himachal Pradesh Co-Operative Societies Act, 1968

(3)Where a society divides itself into two or more societies in accordance with the provisions of section 14, the registration of that society shall stand cancelled on the registration of new societies and that society shall be deemed to have been dissolved and shall cease to exist as a corporate body.