Section 91 in The Multi-State Co-Operative Societies Act, 2002
91. Disposal of surplus assets.—
The surplus assets, as shown in the report of a liquidator of a multi-State co-operative society which is wound up,—(a)may, if the bye-laws of the multi-State co-operative society specify the purpose for which surplus shall be utilized, be utilized by the Central Registrar for the said purpose, and(b)if the bye-laws aforesaid do not specify the purpose, be divided by the Central Registrar with the previous sanction of the Central Government, amongst the members of such multi-State co-operative society in such manner as be prescribed.
