(4)Where the Registrar receives an order made in pursuance of sub¬section (3), he shall-(a)Where the order is to dissolve the Co-operative Society issue a certificate of dissolution ; or(b)Where the order is to liquidate and dissolve the Co-operative Society under the supervision of the Registrar, publish a notice in a newspaper published or distributed in the district in which the registered office of the Co-operative Society is situated.
