Section 39(4) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(4)The authorisation approved in pursuance of sub-section (1) is required to set out the following, namely:-(a)the assets and liabilities of the Co-operative Society;(b)the claim of creditors, and collaborators and protected shareholders;(c)the number of members;(d)the nature and extent of the members interest in the Co-operative Society; and(e)the name of the liquidator, if appointed by the general body, or a request to the Registrar to appoint the liquidator or a request to the Registrar to issue a certificate of dissolution where there are no assets or liabilities.
