Section 53(1) in The Orissa Self-Help Co-operatives Act, 2001
(1)A Co-operative may, by a special resolution, move for its own dissolution :Provided that a notice of the general body meeting shall be sent by registered post with an invitation to attend such meeting, to the Registrar, to the creditors, if any, to any Secondary Co-operative to which the Co-operative is affiliated, and to any Co-operative(s) with which a partnership contract has been entered into.
