Section 44(5) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(5)[ The Co-operative Society ceases to exist on the date shown in the certificate of dissolution which shall not be later than three years after the appointment of the liquidator which is extend able for further period of two years by the Registrar with reasons recorded thereof.] [Substituted by G.O.Ms.No.28, Agriculture and Co-operation (Coop.II) Department, dated 19.04.2016.]
