Section 25 in West Bengal Societies Registration Act, 1961
25. Dissolution by court.
(1) The court may, on the application of the Registrar or on the application of not less than one-tenth of the members, make an order for the dissolution of a society in the following cases(a)if there is any contravention by the society of the provisions of this Act,(b)if the number of members is less than seven,(c)if the society has ceased to function for more than three years,(d)if the society is unable to pay its debts or meet its liabilities,(e)if it is proper that the society should be dissolved.(2)When an order for the dissolution of a society is made by the court, dissolution shall take place in such manner as the court may direct.
