Section 44(8) in The Bihar Co-operative Societies Act, 1935
(8)After the records of a society have been deposited under sub-section (7), the Registrar shall cancel the registration of the society and the society shall then cease to exist as a corporate body.[Chapter VI-A] [Chapter Vl-A with sections 44-A to 44-0 inserted by Act 39 of 1982 and shall be deemed to have been inserted from 25th June, 1968.] Land Development Banks
