Section 3(3) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(3)if the societies fail to amalgamate into one society within the time specified by the Registrar, he may, after giving an opportunity to the Committee of each of the societies to stale its objections, if any, direct the amalgamation of the societies into one society and thereupon the provisions of clauses (iii) to (vii), both inclusive, of sub-section (lA',of section 16 of the Travancore-Cochin Act shall apply in respect of the amalgamation of the said societies:Provided that the first bye-laws of the co-operative society formed by the amalgamation of the three societies in pursuance of this clause shall be made by the Registrar and he shall forward a copy of the said bye-laws to the committee of each of the societies when giving it·opportunity under this clause to state its objections, if any, in regard to the proposed amalgamation;
