Section 11(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)The special resolution passed under sub-section (1) shall not lake effect until :-(a)all claims of the members and creditors of each co-operative who have exercised the option under sub-section (2) have been met in full or otherwise satisfied; and(b)information of the intended transfer of assets and liabilities and settlement of claims of members and creditors of co-operatives concerned is sent to the Registrar and his acknowledgement is obtained.
