Section 117(2) in The Delhi Co-operative Societies Rules, 2007
(2)Any transfer of property, movable or immovable delivery of goods, payment, execution or other acts relating to property made, taken or done by or against a cooperative society within six months next before the relevant date, which, had it been made, taken or done by or against an individual within three months before the presentation of an insolvency petition on which he is adjudged insolvent, would be deemed in his insolvency a fraudulent preference, shall in the event of the co-operative society being wound up, be deemed a fraudulent preference of its creditors and contributories and be invalid accordingly.
