Section 12(2) in Andhra Pradesh Co-Operative Societies Act, 1964
(2)Any two or more societies may, [x x x] [The words 'with the previous approval of the Registrar, and' omitted by Act No. 22 of 2001, dated 25.4.2001.] by a resolution, decide to amalgamate themselves and form a new society.[Provided that where a society under sub-section (1) is a member of two or more societies under sub-section (2) are members of a federal society or in receipt of assistance from a financing bank, such society or societies shall obtain prior consent of the federal society or financing bank for any resolution under sub-section (1) or sub-section (2) as the case may be ;] [Added by Ibid.]
