Section 105(1) in Haryana Co-operative Societies Act, 1984
(1)If the Registrar, [after audit under Section 95 or] [Substituted for 'after' by Haryana Act No. 19 of 2006.] an inquiry held under [section 98] [Substituted for word and figure ``section 95'' by Act No. 15 of 1990.], an inspection has been made under section 97 or 99 or on receipt of an application made by not less than three-fourths of the members of a co-operative society, is of opinion that the society ought to be wound up he may issue an order directing it to be wound up.[Provided that the Registrar shall ensure implementation of regulatory prescriptions of the Reserve Bank including winding up of Central Co-operative Banks and the Haryana State Co- operative Apex Bank Limited and appointment of liquidator within one month of being so advised by the Reserve Bank.] [Added by Haryana Act No. 18 of 2007.]
