Section 105(1) in The Tripura Co-operative Societies Act, 1974
(1)If the Registrar, after an inquiry has been held under Section 81, or an inspection has been made under Section 82 or Section 86, or on receipt of an application made upon a resolution carried by three-fourths or the members of a society present at a special general meeting called for the purpose, or on the report of the audit held under Section 79, is of the opinion that the society ought to be wound up, he may, after giving the society an opportunity of making its representation within a reasonable time as may be decided by him, issue an order directing it to be wound up and such order shall forthwith be communicated to the society by registered post.
