Section 21 in The Tripura Co-operative Societies Act, 1974
21. Cancellation of registration.
- The Registrar shall make an order cancelling the registration of a society if it transfers the whole of its assets and liabilities to another society, or if its affairs are wound up, or the winding up proceedings in respect of the society are closed or terminated under Section 112, or it has not commenced business within one year of its registration, or has ceased to function, or if he is satisfied, after making such inquiry as he thinks fit, that the society no longer has genuinely as it objects one or more of the objects specified in Section 4, and its registration ought to, in the interests of the general public, be cancelled. The society shall, from the date of such order of cancellation, be deemed to be dissolved, and shall cease to exist as a corporate body.
