Section 65(2) in Sikkim Co-Operative Societies Act, 1955
(2)The Registrar after an enquiry has been held under section 60, or after an inspection has been made under section 61 may cancel the registration of a society which-(i)has not commenced, working;(ii)or has ceased working; or(iii)has ceased to comply materially with any condition as to registration in this Act, rules or bye-laws, and(iv)in his opinion ought to be dissolved.
