Section 81(1) in Rajasthan Co-operative Societies Act, 1965
(1)The winding up proceedings of a society shall be closed within three years from the date of the order of the winding up, unless the period is extended by the Registrar:Provided that the Registrar shall not grant any extension for a period exceeding one year at a time and four years in the aggregate, and shall, immediately after the expiry of seven years from the date of the order for winding up of the society deem that the winding up proceedings have been terminated, and pass an order terminating the winding up proceedings.Explanation. - In the case of a society which is under liquidation proceedings at the commencement of this Act, an order for the winding up of the society shall be deemed for the purpose of this section to have been passed on the date of such commencement.
