Section 20 in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
20. Disposal of Surplus Assets.
- For the purpose of sub-section (b) of Section 82-the surplus assets shall be distributed among the members in proportion to the share capital held by the members or in proportion to the business done by the members with the multi-State co-operative society as may be determined by the Central Government before according sanction under sub-clause (b) of Section 82-
