Section 94 in Haryana Co-operative Societies Rules, 1989
94. [ Distribution of assets. [Section 131(2)(xxvii).] [Substituted by Haryana Notification No. S.O.5/H.A. 22/1984/Ss. 131 and 14A/2007. Dated 19.1.2007.]
- The liquidator shall distribute the realised assets to the claimants in such manner and in such priority as the Registrar may direct.]
