Section 14(1) in Kerala Cooperative Societies Act, 1969
(1)A society may, [***] [Omitted 'with the previous approval of the Registrar and' by Kerala Act No. 8 of 2013.] by a resolution passed by a two-thirds majority of the members present and voting at a general body meeting of the society,-(a)transfer its assets and liabilities in whole or in part to any other society;(c)divide itself into two or more societies
