Section 105 in Himachal Pradesh Co-Operative Societies Rules, 1971
105. Communication of order of winding up.
- When the Registrar passes an order under section 78 of the Act directing the winding up of a co-operative society, he shall -(a)publish the order, if the liability of the society exceeds rupees twenty-five thousand, either in the official gazette, or the local/ regional newspaper, as the Registrar may deem fit;(b)communicate the order to the society by registered post; and(c)send a copy of the order to the society, and to the financing bank, if any, of which the society is a member.
