Section 177 in West Bengal Co-operative Societies Rules, 2011
177. Order for dissolution of a Co-operative Society.
(1) When the Registrar passes an order under section 106 directing the dissolution of a Co-operative Society, he shall(a)publish the order in such manner in the locality as he may think fit;(b)communicate the order to the society by registered post with acknowledgement due or through a messenger; and(c)send a copy of the order to the concerned Co-operative society to which it is affiliated and the financing bank, if any, by registered post with acknowledgement due or through a messenger.(2)The notice under sub-section (1) of section 106 shall be in Form XXXI.
