Section 83(2) in The Manipur Co-operative Societies Act, 1976
(2)The Registrar shall hold such an inquiry-(a)on the requisition of a member society in the case of an affiliating society; or(b)on the application by the majority of the members of the Board of the society; or(c)on the application of one-third of the members of a society; or(d)on the requisition of the creditors representing half of the borrowed capital of the society.
