Section 25(5) in Manipur Societies Registration Act, 1989
(5)If no objection is received within three months as aforesaid, and after the surplus assets, if any, have been disposed of as provided in section 26, the Registrar shall make an order confirming the dissolution of the society and thereupon the society shall stand dissolved. The Registrar shall record the order of dissolution in the register maintained in his office.(b)the fee, if any, to be paid for filing any document, other than the memorandum and regulations under sub-section (1) of section 4.
