Section 581ZN(11) in The Companies (Amendment) Act, 2002
(11)Where the whole of the assets and liabilities of a Producer Company are transferred to another Producer Company in accordance with the provisions of sub- section (9), or where there is merger under sub- section (2), the registration of the first menti ned Company or the merging company, as the case may be, shall stand cancelled and that Company shall be deemed to have been dissolved and shall cease to exist forthwith as a corporate body.
