Section 15 in Assam Co-Operative Societies Act, 2007
15. Merger of cooperative societies.
- A cooperative society y, by a special resolution passed in the meeting of the General Assembly, decide to merge itself into any other cooperative society having similar objects and the said society by special resolution, agrees to such merger.(2)Where special resolutions are passed under sub-section (1) each cooperative society shall give notice thereof together with a copy of the resolution passed by it to all its members and creditors, and any member other than those who voted in favour of the proposed merger and any creditor, shall during a period of thirty days from the date of service of notice upon him, have the option of withdrawing his shares, deposits or loans from the cooperative society, as the case may.
