Section 52(7) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(7)Where,(a)a quorum of members is not present at a special general meeting called in pursuance of sub-section (5) or (6); or(b)the general body fails to pass a resolution to the effect that,-(i)the cooperative is to carry on business;(ii)the board must present, within sixty days from the date of the special general meeting, to the general body the annual returns to be filed with and the information to be finished to the Registrar ; and(iii)the cooperative will file the returns with and furnish the information to the Registrar within ninety days from the date of the special general meeting; or(c)the cooperative fails to file the returns with and furnish the information to the Registrar within ninety days from, the date of the special general meeting the Registrar may,-(i)where he/she is satisfied that the cooperative has no assets or liabilities, dissolve the cooperative, strike off its name from the register of cooperatives and issue a certificate of dissolution; or(ii)appoint a liquidator to dissolve the cooperative, in accordance with section 54.
