6. Consultation with the Government and the financing bank, if any
: - The Registrar shall, before approving the best offer for the assets or the assets and liabilities, in whole or in part, of the society, and the terms and conditions of the transfer thereof, consult the Government and the financing bank, if any, to which the society is indebted by communicating the details of the person, to whom the assets or assets and liabilities, in whole or in part, of the society, are intended to be transferred, the terms and conditions thereof and the manner in which the proceeds from the sale of assets will be applied.
