Section 13(4) in Assam Co-Operative Societies Act, 2007
(4)The special resolution passed under sub-section (1) shall not take effect until-(a)all claims of the members and creditors of the cooperative society who have exercised the option under sub-section (2) have been met in full or otherwise satisfied;(b)information of the intended division and settlement of claims members and creditors is sent to the Registrar and his approval is obtained; and(c)the certificates of registration and the original bye-laws of the resultant cooperative society signed and sealed by the Registrar are issued under Section 11.
