Section 109 in West Bengal Co-operative Societies Act, 2006
109. Order of dissolution to be published and communicated.
- When the Registrar passes an order under section 106 or 108 directing dissolution of a Co-operative society and appointing a liquidator to dissolve it, he shall :-(a)publish the order in such manner in the local newspaper as he thinks fit;(b)communicate the order to the Co-operative society by registered post with acknowledgement due or through a messenger;(c)send a copy of the order to the federal Co-operative society and the financing bank, if any, by registered post with acknowledgement due or through a messenger.
