Section 14(1) in Haryana Co-operative Societies Act, 1984
(1)Where the Registrar is satisfied that it is essential or desirable in the interest of the co-operative society or co- operative societies that -(i)one or more co-operative societies be amalgamated with any other co-operative society; or(ii)two or more co-operative societies be amalgamated to form a new co-operative society,then notwithstanding anything contained in section 13, the registrar, may, by order, after consulting the financing institutions, if any, provide for the amalgamation of the said society or societies, -(a)with any other co-operative society, or(b)to form new co-operative society, with such constitution, property, rights, interests, liabilities, duties and obligations, as may be specified in the order.
