Section 75(1) in Sikkim Co-Operative Societies Act, 1978
(1)If the Registrar, after an enquiry has been held under section 66 or an inspection has been made under section 67, or on receipt of an application made by not less than three fourths of the members of a society, is of opinion that the society ought to be wound up, he may in consultation with the State Co-operative Bank issue an order directing it to be wound up.
