Section 109 in Haryana Co-operative Societies Act, 1984
109. Cancellation of registration.
(1)Registrar may after considering the report of the liquidator made to him under sub-section (3) of section 107, order the registration of the co-operative society to be cancelled.(2)An order passed under sub section (1) shall be communicated to the financing institutions, if any, of which the society was a member and may notify as prescribed.
