Section 53(5) in The Orissa Self-Help Co-operatives Act, 2001
(5)When the Registrar receives the special resolution passed in pursuance of Sub-section (1) -(i)where the Co-operative has no assets and liabilities, he/she may dissolve the Co-operative, strike off its name from the register of Co-operative and issue a certificate of dissolution; and(ii)where the Co-operative has assets or liabilities, the liquidator shall, within thirty days from the date of passing of special resolution, cause at the expense of the Co-operative a notice of the special resolution to be published once in the gazette and once a week for two consecutive weeks in a newspaper published or distributed in the district where the registered office of the Co-operative is located.
