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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Uttar Pradesh - Subsection

Section 69(ii) in The U.P. Co-operative Societies Rules, 1968

(ii)any two or more co-operative societies are amalgamated or merged into one society in which case the Central Society may, with the approval of the Registrar, transfer all the shares held by the original societies to the new society in case of amalgamation and to the continuing society in case of merger, or