Section 51(7)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003

[Cites 0, Cited by 0] [Section 51(7)] [Section 51] [Entire Act]

State of Uttarakhand - Subsection

Section 51(7)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003

(c)the cooperative fails to file the returns with and furnish the information to the Registrar within ninety days from the date of the special general meeting; the Registrar may:

(i)where he/she is satisfied that the cooperative has no assets or liabilities, dissolve the cooperative, strike off its name from the register of cooperatives and issue a certificate of dissolution; or

(ii)appoint a liquidator to dissolve the cooperative, in accordance with section 53.

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State of Uttarakhand - Subsection

Section 51(7)(c) in Uttarakhand Self Reliant Co-Operatives Act, 2003