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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(2)(g) in The Tamil Nadu Co-Operative Societies Act, 1983

(g)The registration of the amalgamated society shall be a sufficient conveyance to vest in it all the assets and liabilities of the original societies.