Section 96(6)(c) in The Delhi Co-Operative Societies Act, 2003

[Cites 0, Cited by 0] [Section 96(6)] [Section 96] [Entire Act]

NCT Delhi - Subsection

Section 96(6)(c) in The Delhi Co-Operative Societies Act, 2003

(c)if the co-operative society fails to file the returns with, and furnish the information to, the Registrar within ninety days from the date of the special general body meeting; the Registrar shall -

(i)if he is satisfied that the co-operative society has no assets or liabilities, dissolve the co-operative society, delete its name from the register of co-operative societies and issue a certificate of dissolution of such co-operative society; or

(ii)appoint a liquidator under section 99 to wind up the affairs of the co-operative society.

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NCT Delhi - Subsection

Section 96(6)(c) in The Delhi Co-Operative Societies Act, 2003