Section 14 in Rajasthan Co-operative Societies Act, 2001
14. Cancellation of registration certificates of co-operative societies in certain cases.
(1)Where the whole of the assets and liabilities of a co-operative society are transferred to another co-operative society in accordance with the provisions of section 12 or 13, the registration of the first mentioned cooperative society shall be cancelled and that society shall be deemed to have been dissolved and shall cease to exist as a corporate body.(2)Where two or more co-operative societies are amalgamated into a new co-operative society in accordance with the provisions of section 12 or 13, the registration of each of the amalgamated societies shall stand cancelled on the registration of the new society and each society shall be deemed to have been dissolved and shall cease to exist as a corporate body.(3)Where a co-operative society divides itself-into two or more co-operative societies in accordance with the provisions of section 12 or is to be divided by the Registrar in accordance with the provisions of section 13, the registration of the society shall stand cancelled on the registration of the new societies, and that society shall be deemed to .have been dissolved and shall cease to exist as a corporate body.(4)Where the affairs .of a co-operative society, in respect of which a Liquidator has, been appointed under section 63, have been wound up, the Registrar shall make an order cancelling the registration of the society and the society shall be deemed to have been dissolved and shall cease to exist as a corporate body from the date of such order of cancellation.(5)Where it comes to the knowledge of the Government that a Cooperative Society, which has been deemed to be registered under the provisions of subsection 3 of section 6 does not fulfill the requirements of registration as described in sub-section (1) of section 6, it may, after giving the society an opportunity of being heard, direct the Registrar to cancel the registration of the society in the manner prescribed and after such cancellation, the society shall cease to exist as a corporate body.
