Section 19(8) in The West Bengal Co-Operative Societies Act, 1983
(8)Notwithstanding anything to the contrary contained in any other law for the time being in force,-(a)the registration of new co-operative societies formed by division of a co-operative society shall be a sufficient conveyance to vest the assets and liabilities of the co-operative society, which is divided, in such new co-operative societies in accordance with the resolution passed under sub-section (1)[, and a schedule of such assets and liabilities shall be prepared and such schedule shall form a part of the certificate under section 16;] [Words and figures inserted by West Bengal Act 21 of 1990.](b)when a resolution is passed by a co-operative society under subsection (2), the resolution shall, if accepted by the transferee society by a resolution passed by a majority of not less than two-thirds of the members present and voting at a general or special general meeting of such society, be a sufficient conveyance to vest the assets and liabilities of the transferor societies in the transferee society. Copies of such resolutions of the transferor societies and the transferee society shall be sent to the Registrar for record; and(c)the registration of a new co-operative society formed by amalgamation shall be a sufficient conveyance to vest the assets and liabilities of the co-operative societies, which are amalgamated, in the new co-operative society in accordance with the resolution passed under sub-section (2)[, and a schedule of such assets and liabilities shall be prepared and such schedule shall form a part of the certificate under section 16;] [Words and figures inserted by West Bengal Act 21 of 1990.]
