Section 18A(2)(d) in The Maharashtra Cooperative Societies Rules, 1961

[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Maharashtra - Subsection

Section 18A(2)(d) in The Maharashtra Cooperative Societies Rules, 1961

(d)to investigate all the claims against the de-registered society and subject to the provisions of the Act, to decide questions of priority arising out of such claims and to pay any class or classes of creditors in full or retable according to the amount of such debts. However, the Official Assignee shall pay all the liabilities in the following priority, namely-

(i)his salaries, remuneration, allowances and other claims;

(ii)wages and other payments to be made to the employees of the de-registered society including arrears;

(iii)expenses required for beneficial completion of de-registration proceedings;

(iv)taxes, charges, fees and revenues, etc. payable under any other law for the time being in force and such other dues which are recoverable as arrears of land revenue;

(v)any dues payable under the decree of any Court;

(vi)deposits;

(vii)loans payable to Government of India;

(viii)loans payable to the State Government;

(ix)any other dues payable to the Government of India;

(x)any other dues payable to the State Government;

(xi)loans guaranteed by the Government of India;

(xii)loans guaranteed by the State Government;

(xiii)secured loans;

(xiv)unsecured loans;

(xv)shares of Government of India;

(xvi)shares of State Government;

(xvii)shares of any financial institution:

(xviii)shares of Co-operative Societies;

(xix)shares of other body corporates;

(xx)shares of members.

(xxi)[ other dues, if any.]

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State of Maharashtra - Subsection

Section 18A(2)(d) in The Maharashtra Cooperative Societies Rules, 1961