Section 72(2) in The U.P. Co-operative Societies Act, 1965
(2)The Registrar may of his own motion and after giving such notice as may be prescirbed pass an order directing the winding up of a co-operative society -(a)where the registration of the co-operative society was obtained by fraud or mistake; or(b)where the number of ordinary members has been reduced to less than such minimum as provided in Section 6 for the registration of such society; or(c)where the co-operative society has not commenced working within a reasonable time or has ceased to function; or(d)where the co-operative society is no longer fulfilling its objects or complying with the requirements of clause (d) of sub-section (1) of section 7.
