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[Cites 0, Cited by 0] [Section 65(20)] [Section 65] [Entire Act]

State of Jharkhand - Subsection

Section 65(20)(b) in The Bihar Co-operative Societies Rules, 1959

(b)The cost of liquidation shall be the first charge on the assets of a liquidated society. The arrear remuneration of employees for services rendered shall rank next in the order and thereafter Government demands and audit fees, the dues of the other creditors shall rank next and follow the order that may be laid down by the Registrar.