Section 53(6) in The Orissa Self-Help Co-operatives Act, 2001
(6)In the case of dissolution, under Sub-section (5) above, the Registrar may require, till the certificate of dissolution is issued by him/her, from the liquidator appointed by the Co-operative or any other person who is required to furnish information, a periodical return showing-(a)the progress of dissolution;(b)the distribution of any undistributed surplus or reserve; and(c)any other relevant information that he/she may require.
