Section 2(3)(b) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956

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State of Telangana - Subsection

Section 2(3)(b) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956

(b)In relation to the Marathwada area-

(i)for the disaffiliation from the existing societies of the member-societies within that area;

(ii)either for the affiliation of the the membersocieties to the corresponding societies of Co-Bombay State, that is to say, the Bombay State Co-operative Bank Limited, or as the case may be, the Bombay State Co-operative Land Mortgage Bank Lmited, registered under the Bombay Co-operative Societies Act, or for the formation and registration of a corresponding new society or societies for that area with the societies disaffiliated under sub-clause (i) as its or their members, as the Government may, by notification in the Official Gazette, direct; and

(iii)for the transfer of the relative portion of the assets and liabilities from the existing societies to the said corresponding Bombay societies or, as the case may be, the corresponding new society or societies.

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State of Telangana - Subsection

Section 2(3)(b) in Telangana State Co-Operative Societies (Reconstitution) Act, 1956