Section 100 in The Meghalaya Co-operative Societies Rules
100. Termination of liquidation proceedings obligatory on the Registrar in certain cases.
- The liquidation proceeding of a society shall be closed within a period of three years from the date from which the cancellation of registration takes effect, unless the period is extended by the Registrar ;Provided that the Registrar shall not grant any extension for a period exceeding one year at a time of five years in all.Explanation. - In the case of a society which is under liquidation at the commencement of these Rules, the order for the winding up of liquidation proceedings of the society shall be deemed to have been passed on the date on which these Rules come into operation.
