Section 77 in The Orissa Co-operative Societies Act, 1962
77. Cancellation of registration of a Society.
- Where in respect of a Society which has been ordered to be wound up under Section 72, no Liquidator has been appointed under Section 73, after two months from the date of such order, of if an appeal has been filed from the date of confirmation of the order in appeal, or where the affairs of a Society in respect of which a Liquidator has been appointed under Section 73 have been wound up, the Registrar shall make an order cancelling the registration of the Society and the Society shall be deemed to be dissolved and shall cease to exist as a corporate body from the-date of such order of cancellation.Chapter-XI [Co-Operative Agricultural and Rural Development Banks] [Substituted by Orissa Act No. 23 of 1994 Section 5.]
