Co-Operative Societies Act 2008
165.
Commencement of liquidation
The
liquidation of a society commences where—
a. a special resolution
for dissolution of the society is approved by the Registrar pursuant to section
158;
b. the Registrar
appoints a liquidator pursuant to section 160 or 161;
c. the Court makes an
order to dissolve pursuant to section 162.