Section 84 in Multi State Co-Operative Societies Act, 1984
84. Power of Central Registrar to cancel Registration of a Multi-State Co-Operative Society.
(1)The Central Registrar may, after considering the report of the liquidator made lo him under sub-section (3) of Section 81 , order the registration of the multi-State co-operative society to be cancelled and on such cancellation, that society shall stand dissolved.(2)An order passed under sub-section (1) shall be communicated by registered post to the president of the multi-State co-operative society and to the financial institutions, if any, of which the society was a member.
