Section 25 in Manipur Societies Registration Act, 1989
25. Dissolution by resolution.
(1)A society may be dissolved if by the votes of three-fifths of the members its passes a resolution for such dissolution at a general meeting convened for the purpose.(2)Where a resolution for dissolution of a society is passed sub-section (1), the governing body, shall take such steps for the disposal and settlement of the property of the society and its claims and liabilities it may, think fit subject to the regulations of the society, if any.(3)After all necessary steps have been taken under sub-section (2), the governing body shall send a report to the Registrar.(4)The Registrar shall thereupon issue a notice in the official Gazette to the effect that if no objection is received from any claimant, or creditor or any member of the society within three months, from the date of the notice, the society shall, subject to the provisions of section; 26, be dissolved.(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.(6)If any objection is received from any claimant or creditor within the period .of three months as aforesaid, the Registar shall not make an order confirming the dissolution of the society unless he is satisfied that the relevant claim or liability has been duly settled and the surplus assets, if any, have been disposed of as provided in section 26.(7)Where any Government has made in any manner any contribution to the funds or other assets of a society such society shall not be dissolved, unless the State Government has given its assent to the dissolution,
