Section 41 in Telangana Mutually Aided Co-Operative Societies Act, 1995
41. Appointment of liquidator.
- [(1) Where a Co-operative Society is to be dissolved and no liquidator is appointed by the General Body the Registrar may,-(a)appoint any person under his control as a liquidator to wind up the affairs of the co-operative society; or](b)where he is satisfied that the Co-operative Society has no assets and liabilities issue a certificate of dissolution.(2)[ The appointing authority shall fix the remuneration to the liquidator for his services.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
