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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in Haryana Co-operative Societies Act, 1984

(1)Where the whole of the assets and liabilities of a co-operative society are transferred to another co-operative society in accordance with the provisions of sections 13 and 14, the registration of the former co-operative society shall stand cancelled and the society shall be deemed to have been dissolved.