Section 14 in Mizoram Cooperative Societies Act, 2006
14. Cancellation of registration.
(1)The Registrar shall have the power to pass an order of cancellation of registration of a co-operative for the following reasons, namely, the(a)transferred the whole of its assets and liabilities to another ;(b)amalgamated with another co-operative;(c)divided itself into two or more co-operatives;(d)affairs are wound up;(e)is deregistered under this Act.(2)The co-operatives that have acted in one or more of the above said manner shall be deemed to be dissolved and ceased to exist as a body corporate frOIn1 the date of such order of cancellation passed by Registrar.
