Section 72(2) in Karnataka Co-Operative Societies Act, 1959
(2)The Registrar may, of his own motion, make an order directing the winding up of a co-operative society,-(a)[ where the number of members of the society has been reduced to less than the minimum number required for registration of the co-operative society; or] [Substituted by Act 25 of 1998 w.e.f. 15.08.1998.](b)where the co-operative society has not commenced working or has ceased to work; [or] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.](c)[ where the co-operative society has ceased to comply with the conditions imposed by or under this Act regarding registration and management.] [Inserted by Act 19 of 1976 w.e.f. 20.01.1976.]
