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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

State of Meghalaya - Subsection

Section 66(3)(g) in The Meghalaya Co-operative Societies Act

(g)to pay claims against the society including interest up to the date of cancellation of registration according to their respective priorities if any, in full or rateably as the assets including the reserve fund of the society, permit ; the surplus, if any remaining after payment of claims being applied in payment of interest from the date of such cancellation of the rate fixed by him but not exceeding the contract rate in any case ;