Section 17A(5) in The Gujarat Co-Operative Societies Act, 1961
(5)(a)On the issue of an order under sub-section (1) in respect of any societies or society, notwithstanding anything contained in any law for the time being in force, all the assets, rights and liabilities of the amalgamating societies, or, as the case may be, the original society which is re-organised shall stand transferred to, and vest in, the new amalgamated society, or, as the case may be, the new re-organised society;(b)the provisions of sub-sections (3) and (4) of Section 17 and the provisions of Section 18 shall apply in relation to the amalgamation or re-organisation of the societies under this section as if-(i)the order of amalgamation were a resolution of societies concerned with amalgamation, and(ii)the original society was re-organised under Section 17.]
