Section 52 in The Karnataka Souharda Sahakari Act, 1997
52. Disposal of assets of a Co-operative under liquidation.
- After preparation of a statement of assets and liabilities by the liquidator under clause (b) of subsection (3) of section 49 with a view to realise optimum value for the assets of the Co-operative under liquidation, the liquidator may also invite the Federal Co-operative or other Co-operatives or Co-operative societies to purchase the assets of such Co-operative.
