Section 15(2) in Karnataka Co-Operative Societies Act, 1959
(2)Where two or more co-operative societies are amalgamated into a new co-operative society in accordance with the provisions of section 14, [or section 14A] [Inserted by Act 39 of 1975 w.e.f. 23.9.1975.] the registration of each of the amalgamating societies shall stand cancelled on the registration of the new society and each such society shall be deemed to have been dissolved and shall cease to exist as a corporate body.
