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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(1)(b) in Rajasthan Co-operative Societies Act, 2001

(b)the society has not commenced to work even after two years of its registration, or has fulfilled the objects for which it was constituted or has ceased to work in accordance with its core objectives [or has repeatedly been violating the provisions of the Act or the rules or its bye-laws] [Inserted by Rajasthan Act No. 11 of 2016, dated 25.4.2016.], he may, after giving the society an opportunity of making its representation, issue an order directing the winding up of such society.