Section 14(4) in Rajasthan Co-operative Societies Act, 2001
(4)Where the affairs .of a co-operative society, in respect of which a Liquidator has, been appointed under section 63, have been wound up, the Registrar shall make an order cancelling the registration of the society and the society shall be deemed to have been dissolved and shall cease to exist as a corporate body from the date of such order of cancellation.
