Section 81(13) in Rajasthan Co-operative Societies Rules, 2003
(13)[] [Renumbered '(11)' by Notification No. G.S.R. 53, dated 10.7.2017.] The liquidator may submit an application to the Registrar, for revival of the society if in his own opinion such revival has a reasonable chance of success. The Registrar may pass orders as he may deem proper under sub-section (2) of section 61.
