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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(5)When two or more co-operatives amalgamate themselves into a new cooperative under this section, the registration of the co-operatives so amalgamated shall stand cancelled and they shall be deemed to have been dissolved and shall cease to exist as body corporates, and the Registrar shall delete the names of the co-operatives from the register of co-operatives.