Section 3(2) in Kerala State Handloom Weavers' Co-operative Society (Special ProviSions) Act, 1960
(2)if for any reason the amalgamation of the three societies aforesaid does not take place within three months of t e commencement of this Act or within such further time as may be allowed by the Registrar in this behalf and the Registrar is of opinion that the amalgamation of the three societies is necessary or desirable for Increasing their strength or usefulness, he may, after consulting, in the manner prescribed by rules made by the Government, the financing banks to which the societies are indebted, call upon such societies to amalgamate within such time as may be specified by him into one co-operative society in accordance with the procedure specified in sub-section (1) of section 16 of the Travancore-Cochin Act;
