Section 13(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(5)When two or more co-operatives amalgamate themselves into a new co-operative under this section, the registration of the co operatives so amalgamated, shall stand cancelled and they shall be deemed to have been dissolved and shall cease to exist at corporate bodies, and the Registrar shall delete the names of the co-operative so amalgamated from the register of co-operatives.
