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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jharkhand - Subsection

Section 65(9) in Jharkhand Co-operative Societies Rules, 2008

(9)The liquidator shall next determine the contribution to be made to the assets of the society by members, past members and nominees, heirs or legal representatives of the deceased members or by any officers or past officer of the society and shall also determine by what person and in what proportion costs of the liquidation are to be borne.