Section 142 in The Tamil Nadu Co-Operative Societies Act, 1983
142. Restoration of society ordered to be wound up.
- Where, in the opinion of the Registrar, a registered society which has been ordered to be wound up, may be restored to a board constituted in accordance with the provisions of this Act, the Rules and the bye-laws, he may, at any time before the affairs of the society have been completely wound up, cancel or withdraw the order of winding-up in consultation with the board of the financing bank and direct the Liquidator to constitute a board in accordance with the provisions of this Act, the Rules and the bye-laws and hand over the management of the registered society to such board:[Provided that the Registrar shall not cancel or withdraw the winding-up of any insured co-operative bank without the prior permission of the Reserve Bank of India.] [Proviso added by the Tamil Nadu Co-operative Societies (Amendment) Act, 1999 (Tamil Nadu Act 50 of 1999).]
