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Co-Operative Societies Act, 1912 41. Effect of cancellation of registration 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.    |
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