Section 58(6) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(6)In the case of dissolution, he Registrar may require, till the certificate of dissolution is issued by him, from the liquidator appointed by the co-operative or from 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.
