Section 271 in The U.P. Co-operative Societies Rules, 1968
271.
Any order under Section 72, directing that a co-operative society be wound up, and an order, under sub-section (1) of Section 73 appointing a liquidator and an order removing or changing a liquidator, shall be published in the Gazette or in any one or more of the modes mentioned herein below, as may, having regard to the circumstances of the case, be decided by the Registrar-(i)by publication in the newspaper, having circulation in the area of operation of the society;(ii)by affixing a copy of the order at the registered address of the society; and(iii)by proclamation by beat of drum in the area of operation of the society.
