Section 42(c) in Telangana Mutually Aided Co-Operative Societies Act, 1995
(c)place in the notice mentioned in clauses (a) and (b) a premises requiring any person,-(i)indebted to the Co-operative Society, to render an account and pay to the liquidator at the time and place specified any amount owing;(ii)possessing property of the Co-operative Society to deliver it to the liquidator at the time and place specified; and(iii)having a claim against the Co-operative Society whether liquidator unliquidated, future or contingent, to present particulars of the claim in writing to the liquidator not later than sixty days after the first publication of the notice;
