Section 96(3) in The Delhi Co-Operative Societies Act, 2003
(3)On the expiry of thirty days from the date of issue of the letter under subsection (2), the Registrar shall, unless cause to the contrary is previously shown by the co-operative society -(a)where he is satisfied that the co-operative society has no assets or liabilities, dissolve the co-operative society, delete its name from the register of co-operative societies and issue a certificate of dissolution of such co-operative society; or(b)appoint a liquidator under section 99 to wind up the affairs of the co-operative society.
