Section 65(1) in Sikkim Co-Operative Societies Act, 1955
(1)If the Registrar, on receipt of an application' made upon a resolution adopted in a meeting of the General Assembly by a three fourths majority of the members present at the meeting provided that the notice of dissolution was included in the circulated agenda of the meeting, is of opinion that a society ought, to be dissolved, he may by an order in writing cancel the registration of the society.
