Section 90(4) in The Tripura Co-operative Societies Rules, 1976
(4)The Liquidator shall, after settling the assets and liabilities of the society as they stood on the date on which the order for winding up is made, proceed to determine the contribution to be made or remaining to be made to the assets of the society by persons and estates referred to in Clause (h) of Section 108 and by order call upon each of them to pay the amount specified in the order as contribution and as costs of the liquidation determined under Clause (k) of Section 108. Every such order shall be submitted for approval to the Registrar, who may modify it or refer it back to the liquidator for further inquiry or other action or may forward it for execution under Section 101.
