Section 15 in The Orissa Co-operative Societies Act, 1962
15. Cancellation of registration certificates of Societies in certain cases.
(1)Where the whole of the assets and liabilities of a Society are transferred to another Society in accordance with the provisions of Section 14 the registration of the first mentioned Society shall stand cancelled and it shall be deemed to have been dissolved and shall cease to exist as a corporate body.(2)[ Where two or more Societies are amalgamated into a new Society in accordance with the provisions of Section 14 or 14-A,(i)the registration of the amalgamating Societies shall stand cancelled;(ii)it shall be deemed that the amalgamating Societies have been dissolved; and(iii)the resulting new Society shall be deemed to have been registered, with effect from the date of such amalgamation.(3)Where a Society is divided into two or more Societies in accordance with the provisions of Section 14 or 14-A;(i)the registration of the Society so divided shall stand cancelled;(ii)it shall be deemed that the Society so divided has been dissolved; and(iii)the Societies resulting from such division shall be deemed to have been registered, with effect from the date of such division.]
