Section 65(1) in The Assam Co-operative Societies Act, 1949
(1)If the Registrar, on receipt of an application made upon a resolution adopted in a meeting of the General Assembly by a three-fourth majority of the members present at the meeting provided that the notice of dissolution was included in the circulated agenda of the meetings, is of opinion that the society ought to be dissolved, he may, by an order in writing cancel the registration of the society.
