Section 45(1) in Himachal Pradesh Societies Registration Act, 2006
(1)Notwithstanding anything contained in this Act, the Registrar may, by an order in writing, cancel the registration of any Society on any of the following grounds:-(a)that the registered Society has contravened any of the provisions of this Act or the rules made thereunder; or(b)that the registered Society is insolvent, or must necessarily become so; or(c)that the business of any such registered Society is conducted fraudulently or not in accordance with the bye-laws or the objects specified in the memorandum filed with the Registrar under section 4.
