Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(c) in The Tamil Nadu Co-Operative Societies Act, 1983

(c)After the expiry of two months from the date of despatch of the preliminary resolution to all the members and creditors of all the societies, a joint meeting of the members of such societies of which at least fifteen clear days' notice shall be given to them, shall be convened for considering the preliminary resolution and the proposed bye-laws. The quorum for the joint meeting shall be the sum total of the quorum specified in the bye-laws of all the societies or one-fourth of the total number of members of all the societies, whichever is less. If, at such meeting, the preliminary resolution and the proposed bye-laws are confirmed by a resolution passed by a majority of not less than two-thirds of the members present and voting, either without changes or with such changes as, in the opinion of the Registrar, are not material, he may, subject to the provisions of clause (f) and of section 9, but notwithstanding anything contained in section 8, and on receipt of a copy of such resolution certified in the manner prescribed, register the amalgamated society and the bye-laws thereof. On such registration, the registration of the original societies shall be deemed to have been cancelled.