Section 72(2) in Uttarakhand Co-Operative Societies Act, 2003
(2)The Registrar may of his own motion and after giving such notice as may be prescribed pass an order direction the winding up of a co-operative society-(a)Where the registration of the co-operative society was obtained by fraud or mistake; or(b)Where the number of ordinary members has been reduces to less than such minimum as provided in section 6 for the registration of such society; or(c)Where the co-operative society has not commences working within a reasonable time or has ceased to function ; or(d)Where the co-operative society is no longer fulfilling its objects or complying with the requirements of clause (d) of sub-section (1) of section 7.
