Section 68 in The Meghalaya Co-operative Societies Act
68. Liquidator to deposit the books and submit a final Report.
- When the affairs of a registered society had been wound-up, the liquidator shall make report to the Registrar within three years from the date of cancellation registration, who when satisfied, shall order the liquidation proceeding to be closed. In those cases where the required report cannot be submitted by liquidator within the specified period due to compelling reasons such as non-availability of records or members are not traceable or no transaction has taken place in the society, the Registrar shall on his own summarily order the closure of the liquidation proceedings of the society.
