Section 15(2) in Haryana Co-operative Societies Act, 1984
(2)Where one or more co-operative societies are amalgamated with any other co-operative society in accordance with the provisions of clause (i) of sub section (1) of section 14, the registration of the co-operative society or co-operative societies, as the case may be, so amalgamated shall stand cancelled and the same shall be deemed to have been dissolved on the date of the order of amalgamation and the members thereof shall become the members of other co-operative society.
