: - (1) Where a Co-operative Society is to be dissolved and no liquidator is appointed by the General Body or the Tribunal, the Registrar may,-(a)appoint any person as a liquidator to wind up the affairs of the Co-operative Society ; or(b)where he is satisfied that the Co-operative Society has no assets and liabilities, issue a certificate of dissolution.(2)The appointing authority shall fix the payment to the liquidator for his services.
