Section 13(8) in The Punjab Co-operative Societies Act, 1961
(8)[ Where the Registrar is satisfied that it is necessary in the interest of the co-operative society or co-operative societies that -(i)any co-operative society be divided to form two or more co- operative societies; or(ii)one or more co-operative societies be amalgamated with any other co- operative society; or(iii)two or more co-operative societies be amalgamated to form a new co- operative society,then, notwithstanding anything herein before contained, the Registrar may, after consulting the financing institution, if any, provide for -(a)the division of that co-operative society into two or more co- operative societies; or(b)the amalgamation of society or societies -(i)with any other co-operative society; or(ii)to form a new co-operative society;with such constitution including representation on the committee, property rights, interests, liabilities, duties and obligations, as may be specified in the order.
