Section 57 in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
57. Final accounts.
(1)A liquidator shall pay the costs of liquidation out of the property of the cooperative and shall pay or make adequate provision for all claims against the cooperative.(2)After paying or making adequate provision for all claims against the cooperative the liquidator shall apply to the Registrar for approval of his/her final accounts and for permission to distribute in money or in kind the remaining property of the cooperative in accordance with the articles of association.(3)Where the Registrar approves the final accounts rendered by a liquidator in pursuance of sub-section (2), he/she shall,-(a)issue directions with respect to the custody or disposal of the documents and records of the cooperative; and(b)discharge the liquidator;(4)Where the Registrar discharges a liquidator in pursuance of sub-section (3), he/she shall dissolve the cooperative, issue a certificate of dissolution and strike off its name from the register of cooperatives.(5)The cooperative ceases to exist on the date shown in the certificate of dissolution, which shall not be later than two years after the appointment of the liquidator.
