Section 95(5) in The Delhi Co-Operative Societies Act, 2003
(5)When the Registrar receives the special resolution passed under sub-section (1) -(a)where he is satisfied that the co-operative society has no assets or liabilities, he shall dissolve the co-operative society, delete its name from the register of co-operative societies and issue a certificate of dissolution of such co-operative society; or(b)he shall, within thirty days of the date of receipt of such resolution, cause at the expense of the co-operative society a notice of the special resolution to be published in the official Gazette and in a newspaper in Hindi and English.
