Section 14(2) in The Orissa Co-operative Societies Act, 1962
(2)Any two or more Societies may, [* * *] [Omitted by Orissa Act 28 of 1991, Section 9(i) dated 31.12.1991, force w.e.f. 1.5.1993] by a resolution passed by a majority of the members present at an ordinary general meeting of each such Society specially convened for the purpose which at least seven days clear notice has been given to each member and subject to the other condition of this section amalgamate into a single Co-operative Society.
