Section 51(4) in Haryana Registration and Regulation of Societies Act, 2012
(4)Upon the registration of the new amalgamated Society or the divided Societies, as the case may be, the assets and liabilities of the original registered Society or Societies shall, subject to the provisions of this section, be transferred to and become the assets and liabilities of the new Society or Societies in the manner specified in the special resolution.Chapter-XII Inquiry and Supersession of the Governing Body
