Section 38(6) in Jharkhand Co-operative Societies Rules, 2008
(6)At the joint meeting referred to in sub-rule(5) , provision shall be made by another resolution for -I. the payment of the share capital of all the members who have given notice under sub-rule(3); andII. the satisfaction of the claims of all the creditors who have given notice under sub-rule(4):Provided that no member or creditor shall be entitled to such payment on satisfaction of the claim until the preliminary resolution is confirmed as provided in sub-rule(5).
