Section 581ZS(1) in The Companies (Amendment) Act, 2002
(1)Any Producer Company, being an erstwhile inter- State co- operative society, formed and registered under this Part, may make an application-(a)after passing a resolution in the general meeting by not less than two- third of its Members present and voting; or(b)on request by its creditors representing three- fourth value of its total creditors, to the High Court for its re- conversion to the inter- State co- operative society.
