(6)A resolution passed by a Co-operative Society under this section shall not take effect until,-(a)(i)the members, federations, and creditors have consented or are deemed to have consented to the resolution under sub-section (4) or, as the case may be, sub-section (5); or(ii)all claims of the members, federations and creditors who have exercised the option referred to under sub-section (5) within the period specified therein have been met in full or otherwise satisfied; and(b)(i)in the case of change of liability, amendment of the bye-laws of the Co-operative Society concerned is registered or is deemed to have been registered ; or(ii)in the case of division or amalgamation, certificate of registration of the Co-operative Society or Societies is issued.
