Section 69(2) in The M.P. Co-Operative Societies Act, 1960
(2)The Registrar may of his own motion make an order directing the winding up of a society,-(a)where the society has not commenced working within a reasonable time of its registration or has ceased to work; or(b)where in the opinion of the Registrar the society has been working mainly for promoting the interest of any individual or group of individuals and not of the members generally; or(c)where the society has ceased to comply with any conditions as to registration or management under this Act, rules or bye-laws; or(d)[ Where the primary credit society continues to be in default by not recovering its full overdue demand from members for continuous three co-operative years and even after supersession, it fails to recover full overdue demand.] [Inserted by M.P. Act No. 14 of 1976.]
