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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Sikkim - Subsection

Section 19(1) in Sikkim Co-Operative Societies Act, 1978

(1)Where the whole of the assets and liabilities of a society are transferred to another society in accordance with the provisions of section 16 or section 17, the registration of the society whose assets and liabilities are so transferred, shall stand cancelled and the said society shall be deemed to have been dissolved and shall cease to exist as a corporate body.