Section 14(2) in Kerala Cooperative Societies Act, 1969
(2)Any two or more societies may, [***] [Omitted 'with the previous approval of the Registrar and' by Kerala Act No. 8 of 2013.] by a resolution passed by a two-thirds majority of the members present and voting at a general body meeting of each such society, amalgamate themselves and form a new society.
