Section 83 in Himachal Pradesh Co-Operative Societies Act, 1968
83. Power of Registrar to cancel order of winding up or of registration of cooperative society.
(1)The Registrar may cancel an order for the winding up of the society in any case where in his opinion, the society should continue to exist.(2)In any other case, the Registrar shall, after considering the report of the liquidator, if any, order the registration of the society to be cancelled.
