Section 59(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)Where the Registrar-(i)does not, within thirty days of the date of sending a letter under sub-section (1), receive a reply to the letter, he shall within fifteen days after the expiry of said thirty days, send to the co-operative a letter stating that:-(a)a letter was sent to the co-operative under sub-section (1);(b)no reply to the letter has been received by him within thirty days from the date of sending it;(ii)receives a reply from the co-operative that it is not carrying on business; or(iii)docs not, within thirty days from the date he sent a letter under this sub-section receive a reply to that letter;he shall publish (he notice in the newspaper and send to the co-operative a notice that, at the expiry of thirty days from the date of the notice, the co-operative shall, unless cause is shown to the contrary, be dissolved and have its name deleted from the register of co-operatives.
