Section 20(6) in The West Bengal Co-Operative Societies Act, 1983
(6)Notwithstanding anything to the contrary contained in any other law for the time being in force, an order made under sub-section (1)[for division, reorganisation or amalgamation] [Words substituted by West Bengal Act 21 of 1990.] shall, upon taking effect under sub-section (5), be a sufficient conveyance to vest the assets and liabilities as per schedule of assets and liabilities specified in the order and the cooperative societies which are [divided, reorganised or amalgamated,] [Words substituted by West Bengal Act 21 of 1990.-] shall be deemed to have been dissolved and shall cease to exist.
