Section 15(5) in The U.P. Co-operative Societies Act, 1965
(5)While confirming the preliminary resolution under sub-section (4), provision shall be made by another resolution for-(i)the repayment, subject to the provision of Section 41, of the share capital of all members who have given notice under clause (i) of sub-section (3), and(ii)the satisfaction of the claims of all the creditors Who have given notice under clause (ii) of sub-section (3).
