Section 125(4) in The U.P. Co-operative Societies Act, 1965
(4)After the expiry of [thirty days from the date of receipt of the copy of the preliminary resolution under clause (a) of sub-section (2) of Section 15 or, as the case may be, from the date of its publication in a newspaper under clause (b) of that sub-section] [Substituted by U.P. Act No. 12 of 1976, vide Section 19 (b) (w.e.f. 30.10.1975). ], the Registrar shall from the funds of the societies concerned repay, subject to the provisions of Section 41, the share capital of all the members, and satisfy the claims of all the creditors, who have given notice under clause (i) and clause (ii) respectively of sub-section (3) of Section 15 and thereafter declare the amalgamation or merger, as the case may be, of the societies and in the case of amalgamation register the new society so formed and its bye-laws.
