Section 102 in The Delhi Co-Operative Societies Act, 2003
102. Disposal of surplus assets of liquidated co-operative societies.
- After all the liabilities including the paid up share capital of a wound up cooperative society have been met, the surplus assets shall not be divided among its members but they shall be applied to any object described in the rules and when no object is so described, to any object of public utility determined by the general body meeting.
