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Allahabad High Court Upholds Transfer of a Dissolved Society's Assets to its Successor Company - (06 Aug 2026)

TRUSTS AND SOCIETIES

Allahabad High Court has held that a dissolved society may validly transfer its assets, liabilities and functions to a Section 25 of Companies Act, 1956. It ruled that the Societies Registration Act permits such a transfer once at least three-fifths of the members approve the society's dissolution.

Tags : SOCIETIES REGISTRATION ACT; SOCIETY'S ASSETS; SUCCESSOR  

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