Section 15A in The Orissa Co-operative Societies Act, 1962
15A. [ Partnership of Societies. [Inserted by Orissa Act No. 28 of 1991, Section 11 dated 31.12.1991, w.e.f. 1.5.1993.]
(1)Any two or more Societies may, by resolutions passed by a majority of members present and voting at their respective general body meeting enter into a contract of partnership for carrying out any specific business permissible under the Bye-Laws on such terms and conditions as may be mutually agreed upon.(2)Where such partnership requires the creation of a new organisation, the participating Societies shall be its members and the new organisation may be registered under any law for the time being in force.
