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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(c) in Rajasthan Co-operative Societies Act, 2001

(c)to amalgamate with another society to form a new co-operative society, if the other society also, by a special resolution passed in its general body meeting approves such decision, such proposal shall be forwarded to the Registrar in the manner as may be prescribed and if the Registrar is satisfied that such proposal is in the interest of the co-operative movement and the public, he shall approve the proposal within sixty days of its submission or else send it back to the society for reconsideration alongwith his observations.