Section 51(4) in The Karnataka Souharda Sahakari Act, 1997
(4)[ Where the Registrar discharges the liquidator under sub-section (3), he shall issue a certificate of winding up of the Co-operative and cancel the registration of such Co-operative.] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.]
