Section 276 in The U.P. Co-operative Societies Rules, 1968
276.
(1)The liquidator shall, after determining the assets and liabilities of the society as they stood on the date on which order under Section 72 was passed, proceed to make contribution order under clauses (b) and (f) of sub-section (2) of Section 74.(2)If necessity arises, he may also make a subsidiary order or orders in this regard under clause (b) or clause (f) of sub-section (2) of Section 74 and such orders shall be enforceable in the same manner as the original order.
