Section 14(1) in Karnataka Co-Operative Societies Act, 1959
(1)A co-operative society may, by a resolution passed by a two-thirds majority of the members present and voting at a general meeting of the society,-(a)divide itself into two or more co-operative societies; or(b)transfer its assets and liabilities in whole or in part to any other co-operative society which by a like resolution agrees to such transfer.
