Section 59(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)On the expiry of thirty days from the date of issue of the letter under sub-section (2), the Registrar shall, unless cause to the contrary is previously shown by the co-operative :-(a)where he is satisfied that the co-operative has no assets or liabilities, dissolve the co-operative, delete its name from the register of co-operatives and issue a certificate of dissolution of such co-operative; or(b)appoint a liquidator under Section 60 to wind up the affairs of the co-operative.
