Section 96(2) in The Delhi Co-Operative Societies Act, 2003
(2)Where the Registrar -(i)does not, within thirty days of the date of sending a letter under sub-section (1), receive a reply to the letter, he shall, within fifteen days after the expiry of said thirty days, send to the co-operative society a letter stating that -(a)a letter was sent to the co-operative society under subsection (1);(b)no reply to the letter has been received by him within thirty days from the date of sending it.(ii)receives a reply from the co-operative society that it is not carrying on [business; or got its accounts audited; or] [Substituted by Delhi Act 8 of 2006, section 11, for business or (w.e.f. 13-1-2007)](iii)does not, within thirty days from the date he sent a letter under sub-section(i)receive a reply to that letter, he shall publish the notice in the newspaper and send to the co-operative society a notice that, at the expiry of thirty days from the date of the notice, the co-operative society shall, unless cause is shown to the contrary, be dissolved and have its name deleted from the register of co-operative societies.
