Section 12(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)When two or more Co-operatives amalgamate themselves into a new Co-operative under this section, the registration of the Co-operatives so amalgamated shall stand cancelled and shall be deemed to have been dissolved and the Registrar shall delete the names of the Co-operatives from the register of Co-operatives. On the other hand the name of the newly formed Co-operative which is registered by the Registrar shall find place in the register of Co-operatives.
