Multi-State Cooperative Societies Act, 1984

84. Power of Central Registrar to cancel registration of a multi-State Cooperative Society.-

1.      The Central Registrar may, after considering the report of the liquidator made to him under sub-section (3) of section 81, order the registration of the multi State cooperative society to be cancelled and on such cancellation, that society shall stand dissolved.

2.      An order passed under sub-section (1) shall be communicated by registered post to the president of the multi-State cooperative society and to the financial institutions, if any, of which the society was a member.