Section 107(1) in West Bengal Co-operative Societies Act, 2006
(1)If the board of the Co-operative society decides for any specific reason that it should be dissolved, the board shall cause a notice for holding a general meeting with a specific agenda as to dissolution to be sent to each member or delegate or representative for the purpose of authorising dissolution of the Co-operative society and such notice shall contain the following items : -(a)details of assets and liabilities of the Co-operative society;(b)details of claims of the creditors; and(c)details of shares, loans, deposit and obligation of all members and the number of members.
