Section 65(2) in The Meghalaya Co-operative Societies Act, 2015
(2)The Registrar after an enquiry has been held under Section 60 or after an inspection has been made under Section 61, may cancel the registration of a society which-(i)has not commenced working ; or(ii)has ceased working ; or(iii)has ceased to comply materially with any condition as to registration in this Act, rules or bye-laws ; and(iv)in his opinion ought to be dissolved.
