Section 433 in The U.P. Co-operative Societies Rules, 1968
433. [ [Renumbered by Notification No. 719 M/49-1-95-7(10)-95, dated 16-11-1995.]
In case of merger of one or more co-operative societies into another cooperative society, the Committee of Management of the latter society shall continue to hold office until a new committee is constituted in accordance with the Act, rules and bye-laws of the society].
