5. Manner of identifying the best offer for the assets or assets and liabilities, in whole or in part, of society
: - (1) The Registrar shall call for tenders/offers from the public in order to identify the person to whom the assets or assets and liabilities, in whole or in part, of the society are to be transferred so as to get the best possible offer and to protect the interests of the shareholders, and the financing bank, if any, to which the society is indebted.(2)The Registrar, through competitive bid process, will then identify the person for the purpose of transfer of the assets or assets and liabilities, in whole or in part, of the society.
