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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Himachal Pradesh - Subsection

Section 43(2) in Himachal Pradesh Societies Registration Act, 2006

(2)Any Society may, by a special resolution divide itself into two or more Societies, and such resolution shall contain proposals for the division of the assets and liabilities of the Society among the new Societies into which it is proposed to divide itself and may also specify the area of operation of, and the members, who will constitute each of the new Societies.