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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Co-Operative Societies Act, 1989

(1)Where the whole of the assets and liabilities of a Co-operative Society are transferred to another Co-operative Society in accordance with provisions of section 14 the registration of the first mentioned Co-operative Society, shall stand cancelled and the Society shall be deemed to have been dissolved and shall cease to exist as corporate body.