Section 108 in West Bengal Co-operative Societies Act, 2006
108. Dissolution of Co-operative society by Registrar of his own motion.
- The Registrar of his own motion after giving thirty days notice by order direct dissolution of a Co-operative society on one or more of the following grounds : -(a)where the Co-operative society has not commenced working within twenty four months from the date of its registration; or(b)where the Co-operative society has not carried on business or ceased to function for two consecutive years; or(c)where the Co-operative society has obtained its registration by mistake or fraud; or(d)where the Co-operative society has lost the minimum number of members provided in section 16 for the purpose of registration :Provided that where there is a provision under the by-laws to make good the deficit in the minimum number, this ground is not applicable.
