Section 13(6) in Assam Co-Operative Societies Act, 2007
(6)When a cooperative society divides itself into two or more cooperative societies such member who has assented or deemed to have assented to the division shall be deemed to have become a member of that newly formed cooperative society to which his interest were transferred, in accordance with the scheme of division approved by the general body of such cooperative society notwithstanding anything contained in this Act.
