: - (1) The Registrar or an interested person may, after giving the Co-operative Society ninety days notice of the proposed application, apply to the Tribunal for an order dissolving the Co-operativeSociety, where he has reasonable cause to believe that the Co-operative Society has no right to be or to continue to be recognised as a Co-operative Society, because it,-(a)obtained its registration by fraud or mistake ;(b)is serving illegal purposes ;(c)has wilfully, after notice by the Registrar, violated any of the provisions of this Act or its bye-laws ;(d)is no longer operating in accordance with principles of co-operation and the provisions of this Act ;(e)has not commenced business within two years of the date of registration ; or(f)has not carried on business for the past two consecutive years.(2)Where an interested person applies in pursuance of this section, he shall give the Registrar notice of his application and the Registrar is entitled to appear and be heard in person or by counsel.(3)Where the Tribunal receives an application in pursuance of this section it may, after giving a reasonable opportunity to the Co-operative Society to state its cases, order that the Co-operative Society be dissolved or liquidated and dissolved under the supervision of the Registrar.(4)Where the Registrar receives an order made in pursuance of sub¬section (3), he shall-(a)Where the order is to dissolve the Co-operative Society issue a certificate of dissolution ; or(b)Where the order is to liquidate and dissolve the Co-operative Society under the supervision of the Registrar, publish a notice in a newspaper published or distributed in the district in which the registered office of the Co-operative Society is situated.
