Section 51(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)Where the Registrar has reasonable cause to believe that a cooperative:(a)has not commenced business within two years after the date shown on its certificate of registration; or(b)has not carried on business for two consecutive years;He/she shall send to the cooperative a letter by registered post, enquiring whether the cooperative is carrying on business.
