Section 81(17) in Rajasthan Co-operative Societies Rules, 2003
(17)[] [Renumbered '(15)' by Notification No. G.S.R. 53, dated 10.7.2017.] As soon as may be after the affairs of the society for which a liquidator has been appointed under section 63 have been wound up and an order cancelling the registration is made under sub-section (4) of section 14, the liquidator shall forward all the books and records of the wound up society and all his own papers and proceedings, to the Registrar together with an account of his expenses, showing how the balance has been disposed of, and attaching the receipt of the person whom it was handed over.
