Section 12(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)The special resolution passed under sub-section (1) shall not take effect until-(a)all claims of the members and creditors of each co-operative who have exercised the option under sub-section (2) have been met in full of other wise satisfied;(b)information of the impending amalgamation and settlement of claims of members and creditors is sent to the Registrar and the Registrar's acknowledgement of receipt of the information is obtained; and(c)the certificate of registration and a copy of the Memorandum and articles of association of the resultant co-operative, signed and sealed by the Registrar, are issued in accordance with section 3.
