Co-Operative Societies Act, 1912

41. Effect of cancellation of registration

Where the registration of a society is cancelled, the society shall cease to exist as a corporate body-

(a) in the case of cancellation in accordance with the provisions of section 39, from the date the order of cancellation takes effect;

(b) in the case of cancellation in. accordance with the provisions of section 40, from the date of the order.