Section 95(6) in The Delhi Co-Operative Societies Act, 2003
(6)In the case of dissolution, the Registrar may require, till the certificate of dissolution is issued by him, from the liquidator appointed by the co-operative society or from 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.
