Section 116 in Mizoram Cooperative Societies Act, 2006
116. Cancellation of registration of co-operative.
(1)The Registrar, after considering the report of the liquidator submitted to him under Section 113(2), may order the cancellation of registration of the co-operative which is wound up and such co-operative, on cancellation of its registration, shall stand dissolved.(2)An order of cancellation of registration of wound up co-operative referred under sub-section (1) shall be communicated to its chairman or preside t as the case may be including the financial institutions.
