Section 100(c) in The Delhi Co-Operative Societies Act, 2003
(c)include in the notice mentioned in clauses (a) and (b) a provision requiring any person -(i)indebted to the co-operative society to render an account and pay to the liquidator at the time and place specified in the notice any amount owing;(ii)possessing property of the co-operative society to deliver it to the liquidator at the time and place specified in the notice; and(iii)having a claim against the co-operative society, whether liquidated, unliquidated, future or contingent, to present particulars of the claim in writing to the liquidator at the time and place specified in the notice within the period specified in such notice which shall not exceed sixty days from the date of first publication of the notice.
