Section 69 in Delhi Co-operative Societies Act, 1972
69. Power of Registrar to cancel registration of a co-operative society.
(1)The Registrar may after considering the report of the liquidator made to him under sub-section (3) of section 67 order the registration of the co-operative society to be cancelled.(2)An order passed under sub-section (1) shall be communicated by registered post to the president of the society and to the financing institutions, if any, of which the society was a member.
