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[Cites 0, Cited by 0] [Section 44H] [Entire Act]

State of Jharkhand - Subsection

Section 44H(3) in Jharkhand Co-operative Societies Act, 2008

(3)The societies which are amalgamated under sub-section (2) shall be deemed to have been dissolved and shall cease to exist and the membership thereof shall stand transferred to, and all the assets and liabilities thereof shall vest, in the new society formed by amalgamation of two or more societies.