Section 51(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)Where the Registrar does not, within thirty days of the date he/she sent a letter in pursuance of sub-section (1), receive an answer to the letter, he/she shall, within, fifteen days after the expiry of thirty days, send to the cooperative a letter stating that:(a)a letter was sent to the cooperative in pursuance of sub-section (1);(b)no answer to that letter has been received by him/her, and(c)if an answer is not received to the letter sent under this sub-section with in thirty days from the date it is sent, a notice will be published in the Gazette to dissolve the cooperative.
