Section 50(6) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(6)In the case of dissolution, the Registrar may require, till the certificate of dissolution is issued by him/her, from the liquidator appointed by the cooperative or any other person who is required to furnish information, a periodical return showing:(a)the progress of dissolution;(b)the distribution of any undistributed surplus or reserve; and(c)any other relevant information that the Registrar may require.
