Section 10(6) in Punjab Self-Supporting Co-operative Societies Act, 2006
(6)A special resolution, passed by a self-supporting co-operative society under this section shall not take effect until-(a)(i)the members and creditors have consented or are deemed to have consented to the special resolution under sub-section (4) or sub-section (5), as the case may be; or(ii)all claims of the members and creditors, who have not *consented to the special resolution referred to in sub-section (4) or sub-section (5), as the case may be, within the stipulated period, have been met in full; and(b)in the case of amalgamation or division of a self-supporting co-operative society or societies, as the case may be, a revised certificate of registration is issued by the Registrar on an application made by such self-supporting co-operative society or societies.
