Section 60 in Arunachal Pradesh Co-operative Societies Act, 1978
60. Disposal of Principal or Subsidiary State Partnership Fund on State winding up of Apex or Central society.
(1)If an Apex society which has established a Principal State Partnership Fund is wound up or dissolve, all moneys to the credit of, or payable to that Fund, shall be paid to the Central Government.(2)If a Central society which has established a Subsidiary Stale Partnership Fund is wound up or is dissolved, all moneys to the credit of, or payable to that fund shall be paid and credited to the Principal State Partnership Fund from which it received money under Clause (b) of sub-section (2) of Section 53.
