Section 106 in Arunachal Pradesh Co-operative Societies Act, 1978
106. Winding up.
(1)If the Registrar,-(a)after an enquiry has been held under Section 84 or an inspection has been made under Section 86 or on the report of the auditing of the account of the society, or(b)on receipt of an application made upon a resolution carried by three-fourths of the members of a society present at a special meeting called for the purpose, or(c)of his own motion in the case of a society which-(i)has not commenced working, or(ii)has ceased working, or(iii)possesses shares or members' deposits not exceeding five hundred rupees, or(iv)has ceased to comply with any conditions as to registration and management in this Act or the rules or the bye-laws, is of the opinion that a society ought to be wound up, he may issue an interim order directing it to be wound up.(2)A copy of such order made under Clause (a) or sub-Clause (vi) of Clause (c) of sub-section (1) shall be communicated, in the prescribed manner, to the society calling upon it to submit its explanation to the Registrar within a month from the date of the issue of such order, and the Registrar, on giving an opportunity to the society of being heard, may issue a final order, vacating or confirming the interim order.
