Section 41 — Effect of cancellation of registration.
The Co-operative Societies Act, 1912
Where the registration of a society is cancelled, the society shall cease to exist as a corporate body— (a) in the case of cancellation in accordance with the provisions of section 39, from the date the order of cancellation takes effect; (b) in the case of cancellation in accordance with the provisions of section 40, from the date of the order.Open in Lexace · Ask the AI about this section
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