Section 24(6) in West Bengal Societies Registration Act, 1961
(6)If any objection is received from any claimant or creditor within the period of three months as aforesaid the Registrar shall not make an order confirming the dissolution of the society unless he is satisfied that the relevant claim or liability has been duly settled and the surplus assets, if any, have been disposed of as provided in section 27. If, however, any objection is received from any member the Registrar shall not make an order confirming the dissolution of the society but shall make an application to the court under section 25.
