Section 113 in West Bengal Co-operative Societies Act, 2006
113. Cancellation of order of dissolution.
(1)if the Registrar on examination of any representation of at least one-third of the total number of members or on his own motion, is of the opinion that a Co-operative society which has been directed to be dissolved under this Chapter should continue to function, he may with prior approval of the State Government, cancel such order of dissolution.(2)In the event of cancellation of the order of dissolution. the Registrar shall constitute a board of directors from amongst the members of the Co-operative society to take charge from its liquidators and the said board shall convene a general meeting of the members for reconstitution of the board.
