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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3)(e) in The Assam Co-operative Societies Act, 1949

(e)On and from the date from which the division amalgamation, or merger takes effect, the assets and liabilities of the societies referred to therein shall stand divided, amalgamated or merged with the assets and liabilities of the societies formed out of such division or amalgamation or merger and the members, creditors and debtors of such societies shall be deemed to be members, creditors and debtors, as the case may be, of the new society or societies as ordered by the Registrar.