Section 79 in Sikkim Co-Operative Societies Act, 1978
79. Powers of Registrar to cancel registration of a co-operative society.
(1)The Registrar may, after considering the report of the liquidator made to him under sub-section (3) of section 77 order the registration of the society to be cancelled.(2)An order passed under sub-section (1) shall be communicated by registered post to the president of the society and to the federal society, if any, and to the State Co-operative Bank, of which the society was a member.
