Section 52(8) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(8)[ If the Registrar, after conduct of an enquiry or inspection, is satisfied that a cooperative, -(a)exists for an illegal purpose ; or(b)has violated any of the provisions of this Act, or its articles of association, or is no longer operating on a cooperative basis ; or(c)is conducting business without proper license of the competent authority as designated/notified by the Government ;(d)he may give a notice to the cooperative to state its objections. The cooperative shall reply the notice within one month and after considering the reply, the Registrar shall pass an order for dissolution or otherwise of such cooperative. In the event of dissolution, he shall strike off from the register of cooperatives the name of cooperative and to that effect shall also issue a certification of dissolution ;(e)The Registrar shall appoint a Liquidator for liquidation of assets and liabilities and the liquidation proceedings shall be conducted in accordance with the provisions of this Act.
