Section 12(4) in The Orissa Self-Help Co-operatives Act, 2001
(4)The special resolutions passed under Sub-section (1) shall not take effect until -(a)all claims of the members and creditors of each Co-operative who have exercised the option under Sub-section (2) have been met in full or otherwise satisfied;(b)information of the intended amalgamation and information about settlement Of claims of members and creditors is sent to the Registrar by registered post along with memorandum of association and articles of associations of the Co-operative; and(c)the certificate of registration and certified copy of the memorandum of association including articles of associations of the Co-operative, signed and sealed by the Registrar, are issued to such Co-operative in accordance with Section 4.
