Section 109(6) in The Delhi Co-operative Societies Rules, 2007
(6)As soon as-practicable, after order regarding determinations of contribution under sub-rule (5) has been passed, the liquidator shall settle a list of contributions with powers to rectify the membership register in pursuance of any order which may be passed by the arbitrator or the Registrar in accordance with the provision of the Act and there rules, and shall cause the assets to be collected.
