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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(2) in Andhra Pradesh Co-Operative Societies Act, 1964

(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.