Section 14 in Andhra Pradesh Co-Operative Societies Act, 1964
14. Effect of transfer, division and amalgamation.
(1)Not-withstanding anything in any other law for the time being in force, where a resolution passed by a society under Section 12 involves a decision for the transfer of any assets and liabilities the resolution shall, when it takes effect, be a sufficient conveyance to vest the assets and liabilities in the transferee without any further assurance.(2)The registration of a society shall stand cancelled and the society shall be deemed to have been dissolved and shall cease to exist as a corporate body-(a)when the whole of the assets and liabilities of such society are transferred to another society ; or(b)when such society divides itself into two or more societies.(3)Where two or more societies are amalgamated into a new society, the registration of the societies so amalgamated shall stand cancelled and they shall be deemed to have been dissolved and shall cease to exist as corporate bodies.
