Section 65(1) in The Meghalaya Co-operative Societies Act, 2015
(1)If the Registrar on receipt of an application made upon a resolution adopted in a meeting of the General Assembly by a three-fourth 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 he society ought to be dissolve,d he may, by an order in writing cancel the registration of the society.
