Section 58(2)(a) in Rajasthan Co-operative Societies Rules, 2003

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State of Rajasthan - Subsection

Section 58(2)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)In the case of a co-operative society, other than a financing bank - (i) the surplus funds shall be applied to such object of public utility as may be selected by the general body of the dissolved society at a meeting and approved by the Registrar, (ii) if within thirty days after the issue of notice by the liquidator appointed to wind up the affairs of the society, the general body fails to make any selection that is approved by the Registrar, the Registrar may place the surplus funds in liquidation fund created under section 66.

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State of Rajasthan - Subsection

Section 58(2)(a) in Rajasthan Co-operative Societies Rules, 2003