Section 16(1)(b) in The M.P. Co-Operative Societies Act, 1960

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

(b)"resulting society" means a society-

(i)which is formed as a result of amalgamation under clause (a) of sub-section (2); or

(ii)to which the assets and liabilities of the affected societies are transferred in whole or in part under clause (b) sub-section (2); or

(iii)which is formed as a result of division under clause (c) of sub-section (2); or

(iv)which is the result of change of class as provided in clause (d) of sub-section (2).

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