Section 11(1) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(1)A Co-operative Society may, by a resolution of its general body,-(a)decide to amend its bye-laws to change the form or the extent of its liability;(b)decide to transfer its assets and liabilities, in whole or in part, to any other Co-operative Society which agrees to such transfer by a resolution of its general body;(c)divide itself into two or more Co-operative Societies.
