Section 107(5) in West Bengal Co-operative Societies Act, 2006
(5)The Registrar on an application made by not less than two-thirds of the total members of any Co-operative society for its dissolution may direct the board of the Co-operative society to take steps under sub-section (1) and sub-section (2). If the board fails to comply with the direction within forty-five days from the date of receipt thereof the Registrar may cause an inquiry under section 100 and proceed under Chapter XII.
