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[Cites 0, Cited by 2] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in Kerala Cooperative Societies Act, 1969

(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 that society shall be deemed to have been dissolved and shall cease to exit as a corporate body.