Section 3(1) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(1)where the TriChur Society devides itself into a handloom weavers' co-operat1ve society and one or more other co-operative society or societies, and the Trivandrum Society is reconstituted or reorganised under section 5A of the Multi-Unit Co-operative Societies Act, 1942 (Central Act 6 of 1942). then it shall be law-full for-(i)the handloom weavers' co-operative society formed by the devision of the Trichur Society;(ii)the co-operative society formed by the reconstitution or reorganisation of the Trivandrum Society and functioning in the State; and(iii)the Kozhikode Society, to amalgamate as a single co-operative society in accordance with the procedure specified in sub-section (1) of Section 16 of the Travancore-Cochin Act, and for the purpose oi such amalgamation the Kozhikode Society shall be deemed to be a cooperative society registered under the Travancore-Cochin Act;
