Section 41 in The Co-Operative Societies Act, 1912
41. Effect of cancellation of registration .-Where the registration of a society is cancelled, the society shall cease to exist as a corporate body-
(a)in the case of cancellation in accordance with the provisions of section 39, from the date the order of cancellation takes effect;(b)in the case of cancellation in accordance with the provisions of section 40, from the date of the order.
