Section 40 in Telangana Mutually Aided Co-Operative Societies Act, 1995
40. [ Dissolution by Registrar. [Substituted with marginal heading by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
(1)The Registrar or any person authorised by him may, after giving the Co-operative Society ninety days notice may issue an order dissolving the Co-operative Society, where he has reasonable cause to believe that the Co-operative Society has no right to be or to continue to be recognized as a Co-operative Society.](2)[, (3) and (4) [* * *] [Sub-sections (2), (3) and (4) omitted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
