Section 101(8) in The West Bengal Co-Operative Societies Act, 1983
(8)The by-laws of a co-operative society may provide as to how the surplus assets, if any, shown in the final report of the liquidator of a co-operative society which has been wound up, may be utilised, and the liquidator shall deal with such surplus assets accordingly. If the by-laws of any cooperative society do not contain such provision, the surplus assets as aforesaid shall vest in the liquidator who shall credit such assets to the Co-operative Education Fund.
