Section 68 in Punjab Self-Supporting Co-operative Societies Act, 2006
68. Dissolution of self-supporting Co-operative society by the Registrar.
- The Registrar may dissolve a self-supporting co-operative society or appoint a liquidator in respect of that society, if he has reason to believe that-(a)a self-supporting co-operative society has not commenced business within two years after the date of its registration or has not carried on business for two consecutive years after registration; or(b)a self-supporting co-operative society has contravened any of the provisions of this Act:Provided that before dissolving a self-supporting co-operative society or appointing a liquidator, an opportunity of being heard to such society shall be given by the Registrar.
