Section 52(1) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(1)The Registrar or an interested person may, after giving the cooperative ninety days notice of the proposed application, apply to the Court for an order dissolving a cooperative, where the cooperative:(a)obtained its registration by fraud or mistake;(b)exists for an illegal purpose;(c)has will fully, after notice by the Registrar, violated any of the provisions of this Act or its articles of association; or(d)is no longer operating on a cooperative basis.
