Section 11(5) in Jharkhand Co-operative Societies Act, 2008
(5)If in the opinion of the Registrar, the organiser/promoter has got a society registered by fraud or mistake, the Registrar shall cancel the registration in case such registration has been made by an officer appointed to assist the Registrar under sub section (2)( a) of section 6 of the Act and by the State Government in case such registration has been made by the Registrar himself.
