Section 15(2) in The Orissa Co-operative Societies Act, 1962
(2)[ Where two or more Societies are amalgamated into a new Society in accordance with the provisions of Section 14 or 14-A,(i)the registration of the amalgamating Societies shall stand cancelled;(ii)it shall be deemed that the amalgamating Societies have been dissolved; and(iii)the resulting new Society shall be deemed to have been registered, with effect from the date of such amalgamation.
