Section 14(1) in The Orissa Co-operative Societies Act, 1962
(1)A Society may [* * *] [Omitted by Orissa Act 28 of 1991, Section 9(i) dated 31.12.1991, force w.e.f. 1.5.1993] by a resolution passed by a majority of the members present and voting at a general meeting of the Society -(a)transfer its assets and liabilities in whole or in part to any other Society which is prepared to accept them; or(b)divide itself into two or more Societies.
