Section 5(8) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(8)Where a co-operative is registered under sub-section (4), it shall send to the Registrar of Co-operative Societies a copy of the registration certificate under the Co-operative Societies Act, and a copy of the registration certificate under this Act and the Registrar of Co-operative Societies shall, within thirty days of the receipt of such information, delete the name of such co-operative society from the register of co-operative societies.
