Section 10(8) in Punjab Self-Supporting Co-operative Societies Act, 2006
(8)Consequent upon-(a)the transfer of whole of the assets and liabilities of a self-supporting co-operative society or societies, as the case may be, to another self-supporting co-operative society; or(b)division of a self-supporting co-operative society into two or more self-supporting co-operative societies; or(c)merger of a self-supporting co-operative society into another self-supporting co-operative society;the earlier registration of such society shall stand cancelled and it shall be deemed to have been dissolved.
