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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2) in Kerala Cooperative Societies Act, 1969

(2)Where two or more societies are amalgamated into a new society in accordance with the provisions of section 14 the registration of each of the amalgamating societies shall stand cancelled on the registration of the new society and each amalgamating society shall be deemed to have been dissolved and shall cease to exit as a corporate body.