Section 12(4) in Rajasthan Co-operative Societies Rules, 2003
(4)The affected society or each of the affected societies, as the case may be, shall, in the case of amalgamation or transfer of assets and liabilities, after the conveyance of the approval under sub-rule (3) and in the case of division, after passing of the special resolution under sub-rule (2) forward the proposals to the Registrar :Provided that where such proposals involve an amendment of the bye-laws, the procedure specified in rule 11 shall be followed.
