Section 57(2) in The Manipur Co-operative Societies Act, 1976
(2)If a society in which shares are purchased from the Subsidiary State Partnership Fund is wound up or dissolved, neither the State Government nor the Apex Society shall have any claim against the Central Society which purchased the shares, in respect of any loss arising from such purchase; Society in liquidation proceedings or on dissolution, as the case may be, and such money shall be credited to the Principal State Partnership Fund.
