Section 14(5) in Rajasthan Co-operative Societies Act, 2001
(5)Where it comes to the knowledge of the Government that a Cooperative Society, which has been deemed to be registered under the provisions of subsection 3 of section 6 does not fulfill the requirements of registration as described in sub-section (1) of section 6, it may, after giving the society an opportunity of being heard, direct the Registrar to cancel the registration of the society in the manner prescribed and after such cancellation, the society shall cease to exist as a corporate body.
