Section 47(4) in The Karnataka Souharda Sahakari Act, 1997
(4)[ The Registrar after consideration of the information under sub-section (3) may approve the resolution to wind up the Co-operative and communicate the same to the said Co-operative and the Federal Co-operative. Such resolution shall take effect from the date of approval by the Registrar.] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]
