Section 65(2) in The Assam Co-operative Societies Act, 1949
(2)The Registrar, after an enquiry has been held under Section 60 or after an inspection has been made under Section 61 may cancel the registration of a society which-(i)has not commenced working; or(ii)has ceased working; or(iii)has ceased to comply materially with any condition as to registration in this Act, rules or bye laws; and(iv)in his opinion ought to be dissolved.
