Section 15(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Two or more registered societies may, at meetings of their respective general bodies specially called for the purpose, of which at least fifteen clear days notice shall be given to their respective members, resolve to effect in whole or in part a transfer among themselves of their respective assets and liabilities. The said resolution is hereafter in the section referred to as the preliminary resolution.
