Section 57(1) in The Punjab Co-operative Societies Act, 1961
(1)If the Registrar, after an inquiry has been held under Sections 50, or an inspection has been made under Section 51, or on receipt of an application made by not less than, three- fourths of the members of a co-operative society, is of opinion that the society ought to be wound up, he may issue an order directing it to be wound up.
