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[Cites 0, Cited by 0] [Section 19(8)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(8)(c) in The West Bengal Co-Operative Societies Act, 1983

(c)the registration of a new co-operative society formed by amalgamation shall be a sufficient conveyance to vest the assets and liabilities of the co-operative societies, which are amalgamated, in the new co-operative society in accordance with the resolution passed under sub-section (2)[, and a schedule of such assets and liabilities shall be prepared and such schedule shall form a part of the certificate under section 16;] [Words and figures inserted by West Bengal Act 21 of 1990.]