Section 98 in Assam Co-Operative Societies Act, 2007
98. Disposal of surplus assets of liquidated Co-operative societies.
- After all the liabilities including the paid up share capital of a wound up cooperative society have been met, the surplus assets shall not be divided among its members but they shall be applied to any object described in the bye-laws and when no object is so prescribed in the bye-laws, to the cooperative development fund.
