Section 110(c) in Mizoram Cooperative Societies Act, 2006
(c)on his own motion, in case of a co-operative which or whose:(i)has not commenced its working within a period of one year from the date of registration,(ii)has ceased working,(iii)the shares or deposit of members have been reduced below the minimum level prescribed under this Act, rules or bye-laws,(iv)membership has been reduced below the minimum number prescribed for registration of a co-operative under sub section (4) or (5) of section 9, is of the opinion that the co-operative ought to be wound up, he may, after giving reasonable opportunity for making representation by concerned co-operative an if not satisfied with the reply or answers furnished by such co-operative, he may direct the co-operative to be wound up.
