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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Manipur - Subsection

Section 12(4) in Manipur Societies Registration Act, 1989

(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.