Section 52(4) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(4)where the Registrar receives an order made in pursuance of sub- section (3), he/she shall:(a)if the order is to dissolve the cooperative, dissolve it, strike off its name form the register of cooperatives and issue a certificate of dissolution; or(b)if the order is to liquidate and dissolve the cooperative, appoint any person as a liquidator to wind up the affairs of the cooperative.
