Section 72(1) in The Orissa Co-operative Societies Act, 1962
(1)If the Registrar, after an inquiry has been held under Section 65 or an inspection has been made under Section 64 or upon perusal of the audit report or on receipt of [a resolution passed] [Substituted by Orissa Act No. 28 of 1991, Section 39(a) dated 31.12.1991, w.e.f. 1.5.1993.] by not less than three-fourths of the members of a Society, is of opinion that the Society ought to be wound up, he may issue an order directing it to be wound up.
