Section 100(5) in Assam Co-Operative Societies Act, 2007
(5)The cooperative society ceases to exist on the date shown in the certificate of dissolution, which shall not be later than eight years after the appointment of the liquidator.[Provided that for reasons beyond the control of the liquidator, more time is required for completion of the liquidation proceeding, the Registrar, for reasons to be recorded in writing with adequate justification, may grant an extension of the time shown in the certificate of dissolution which shall not exceed one year beyond the period of eight years from the date of appointment of the liquidator:Provided further that if the dissolution could not be effected within the extended period of one year for reasons beyond the control of the liquidator and further extension of time is necessary under compulsive circumstances, the matter shall be referred by the Registrar to the Government in the Administrative Department, for further extension of time, which shall not exceed one year at a time or for arriving at a decision to effectuate the dissolution in a time bound manner, as may be deemed fit and proper.] [Inserted by Assam Act No. 4 of 2019, dated 7.3.2019.]
