Section 105(3) in The Tripura Co-operative Societies Act, 1974
(3)The Registrar may, of his own motion, direct in writing the winding up of any society-(a)where the society has not commenced working or has ceased to work within the period as prescribed, or(b)where the number of members has been reduced to less than ten or the amount of their deposit and share capital less than five hundred rupees.
