Section 71(5) in Haryana Registration and Regulation of Societies Act, 2012
(5)Where a Society is divided or where two or more Societies are amalgamated, the registration of the Society or Societies divided or amalgamated, as the case may be, shall stand cancelled and the concerned Society or Societies shall cease to exist as corporate bodies. The Registrar shall issue the necessary certificate of registration wherever a new Society is formed under sub-section (1) above.Chapter-XV Violations, Fines and Penalties
