Section 50(5) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(5)When the Registrar receives the special resolution passed in pursuance of subsection( 1):(a)where the Registrar is satisfied that the co-operative has no assets or liabilities, the Registrar may dissolve the co-operative, strike off its name from the register of co-operatives and issue a certificate of dissolution; or(b)the Registrar shall, within thirty days of such approval, cause at the expense of the co-operative a notice of the special resolution to be published once a week for two consecutive weeks in a newspaper published or distributed in the district where the registered office of the co-operative is located.
