Section 17(1) in Rajasthan Co-operative Societies Act, 1965
(1)Where the Registrar is satisfied, that it is essential in the public interest, or in the interest of the co-operative movement, or for the purpose of securing the proper management of any co-operative society that two or more co-operative societies should amalgamate or any co-operative society should be divided to form two or more societies or should be reorganised then, notwithstanding anything contained in section 16, but subject to the provisions of this section, the Registrar may by order provide for the amalgamation, division or reorganisation, of these societies into a single society, or into societies with such constitution, property rights, interests and authorities and such liabilities, debts and obligations, as may be specified in the order.
