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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(5) in The Tamil Nadu Co-Operative Societies Act, 1983

(5)"Where two or more societies are ordered to be amalgamated under this section, the Registrar may register the amalgamated society and the bye-laws thereof. Oft such registration, the registration of the original societies shall be deemed to have been cancelled.