Section 12 in Manipur Societies Registration Act, 1989
12. Societies to have power to amalgamate with another society.
(1)Whenever two or more societies desire to amalgamate, the governing body of each such society shall submit a joint proposal in writing to the Registrar for his prior approval thereto.(2)No such proposal shall have effect unless the proposal, with the modification, if any, suggested by the Registrar is confirmed by three-fifths of the join members of the societies concerned.(3)An appeal shall lie to the State Government against any order of the State Government on such appeal shall be final.(4)On the proposal being confirmed -(a)the amalgamated society shall be registered under its new name ;(b)the registration of the amalgamating societies shall be cancelled ; and(c)the assets and the liabilities of the amalgamating societies shall be the assets and the liabilities of the amalgamated society.
