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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(2) in Himachal Pradesh Co-Operative Societies Act, 1968

(2)Any two or more Co-operative societies may, with the previous approval of the Registrar and by a resolution passed by a three-fourth majority of the members present and voting at a special general meeting of each such society, amalgamate themselves and form a new society.