Section 12(1) in Andhra Pradesh Co-Operative Societies Act, 1964
(1)A society may, [x x x] [The words 'with the previous approval of the Registrar, and' omitted by Act No. 22 of 2001, dated 25.4.2001.] by a resolution decide to-(a)transfer its assets and liabilities in whole or in part to any other society which agrees to such transfer by a resolution ; or(b)divide itself into two or more societies ; or(c)convert itself into a society of a class different from one to which it belongs.
