Section 77(1) in Himachal Pradesh Co-Operative Societies Act, 1968
(1)Notwithstanding anything contained in this Act, where a compromise or arrangement is proposed between a society and its creditor or creditors or any class of them, or, the Registrar, upon an application made in the prescribed manner by the society or by any creditor, or in the case of a society in respect of which an order has been passed for the winding up thereof by the liquidator, may order a meeting of the creditors or the class of creditors, as the case may be, to be called, held and conducted in such manner as may be prescribed.
