Section 17(1) in The Gujarat Co-Operative Societies Act, 1961
(1)Subject to the provisions of the rules and the previous sanction of the Registrar a society may, by resolution passed by two-thirds majority of the members present and voting at a special general meeting held for the purpose, decide-(a)to amalgamate with another society;(aa)[ to amalgamate with another society registered under the Multi-State Co-operative Societies Act, 2002 (39 of 2002);] [Inserted by Gujarat Act No. 19 of 2013, dated 19.9.2013.](b)to transfer its assets and liabilities, in whole or in part, to any other society;(c)to divide itself into two or more societies;(d)to convert itself into another class of society; or(e)to change its objects.
