Section 16(1) in The Delhi Co-Operative Societies Act, 2003
(1)A co-operative society may, by a resolution passed by a two-thirds majority of the members present and voting at a general body meeting of the co-operative society -(a)transfer its assets and liabilities in whole or in part to any other co-operative society;(b)divide itself into two or more co-operative societies;[(c ) approve a scheme of compromise or arrangement or reconstruction.] [Inserted by Delhi Act 1 of 2005, section 4 (w.e.f. 1-4-2005]
