Section 59(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(6)Where :(a)a quorum of members is not present at a special general meeting called under sub-section (4) or sub-section (5); or(b)the general body fails to pass a resolution to the effect that :-(i)the co-operative is to carry on business;(ii)the board shall present, within sixty days from the date of the special general meeting, to the general body the annual returns to be filed with, and the information to be furnished, to the Registrar; and(iii)the co-operative shall file the returns with, and furnish the information to the Registrar within ninety days from the date of the special general meeting; or(c)the co-operative fails to file the returns with, and furnish the information to the Registrar within ninety days from the date of the special general meeting;the Registrar shall-(i)if he is satisfied that the co-operative has no assets or liabilities, dissolve the co-operative, delete its name from the register of co-operatives and issue a certificate of dissolution of such co-operative; or(ii)appoint a liquidator under Section 60 to wind up the affairs of the co-operative.
