Section 68 in Andhra Pradesh Co-Operative Societies Act, 1964
68. Cancellation of registration of a society.
- Where the affairs of a society have been completely wound up, after considering the report of the liquidator under sub-section (4) of Section 66, the Registrar shall, by order in writing, cancel the registration of the society. The society shall cease to exist as a corporate body from the date of such order.
