Section 59(1) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(1)Where the Registrar has reason to believe that a co-operative-(a)has not commenced business within two years after the date shown on its certificate of registration; or(b)has not carried on business for two consecutive years;he shall send to the co-operative a letter by registered post, inquiring whether the co-operative is carrying on business.
