Section 5(9) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(9)Where a co-operative is registered under sub-section (4), the assets and liabilities, the rights and obligations, and members of the applicant co-operative society shall become the assets and liabilities, the rights and obligations, and the members of the co-operative registered under this Act, and all transactions of the applicant co-operative society shall be deemed to have been the transactions of the co-operative registered under this Act.
