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State of Meghalaya - Section

Section 67 in The Meghalaya Co-operative Societies Act

67. Distribution of fund of a dissolved.

- On dissolution of a society the reserved fund and any undisbursed cash in hand shall be applied to discharging liabilities of the society and the share capital. Any sum that may remain thereafter may be transferred to Co-operative Development Fund for utilisation in the manner as prescribed in the Co-operative Development Fund Rules.