Section 13(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The special resolutions passed under sub-section (1) shall not take effect until :-(a)all claims of the members and creditors of each co-operative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied;(b)information of the intended amalgamation and settlement of claims of members and creditors is sent to the Registrar and his acknowledgment is obtained; and(c)the certificate of registration and the original bye-laws of the co-operative which is formed as a result of amalgamation, signed and sealed by the Registrar, is issued under sub-section (6) of Section 4.
