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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3)(f) in The Assam Co-operative Societies Act, 1949

(f)
(i)Notwithstanding anything contained in this Act, the Registrar shall register all new societies created after division of an existing society under this Act and such registration shall be effective from the date on which the division takes effect and the registration of the society ordered to be divided shall be deemed to have been cancelled from the said date and such registration and cancellation shall be effective from the date on which the division takes effect notwithstanding the actual registration is done later on.
(ii)In case of the society directed to amalgamate or merge, the registration of the transferor society or societies shall be deemed to have been cancelled from the date on which the amalgamation or merger takes effect.