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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(8)(a) in The West Bengal Co-Operative Societies Act, 1983

(a)the registration of new co-operative societies formed by division of a co-operative society shall be a sufficient conveyance to vest the assets and liabilities of the co-operative society, which is divided, in such new co-operative societies in accordance with the resolution passed under sub-section (1)[, and a schedule of such assets and liabilities shall be prepared and such schedule shall form a part of the certificate under section 16;] [Words and figures inserted by West Bengal Act 21 of 1990.]