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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(8) in Andhra Pradesh Mutually Aided Co-Operative Societies Act, 1995

(8)The registration of a Co-operative Society shall stand cancelled and the Co-operative Society shall be deemed to have been dissolved and shall cease to exist as a corporate body :
(a)when the whole of the assets and liabilities of such Co-operative Society are transferred to another Co-operative Society; or
(b)when such Co-operative Society divides itself into two or more Co-operative Societies.