Section 77(1) in Multi State Co-Operative Societies Act, 1984
(1)If the Central Registrar, after an inquiry has been held under Section 69 or an inspection has been made under Section 70, or on receipt of an application made by not less than three-fourths of the members of a multi-State co- operative society, is of opinion that the society ought to be wound up, he may, after giving the society a reasonable opportunity of making its representations, by order, direct it to be wound up.
