Section 94(2) in Assam Co-Operative Societies Act, 2007
(2)The Registrar after an enquiry has been held under Section 87 or after the inspection has been made under Section 88 may cancel the registration of a society which -(i)has not commenced working; or(ii)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.
