Section 78(1) in Rajasthan Co-operative Societies Act, 1965
(1)If the Registrar, after an inquiry has been held under section 70, or an inspection has been made under section 71 or on an audit conducted under section 68 or on receipt of an application made by not less than three-fourths of the members of a co-operative society, present at a special general meeting called for the purpose, is of opinion that the society ought to be wound up, he may, after giving the society an opportunity of making its representation, issue an order directing it to be wound up.
