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[Cites 0, Cited by 0] [Section 95(3)] [Section 95] [Entire Act]

State of Assam - Subsection

Section 95(3)(g) in Assam Co-Operative Societies Act, 2007

(g)to pay claims against the society including interest up to date of cancellation of registration according to their respective priorities, if any, in full or rate ably as the assets including the reserve fund of the society, permit; the surplus, if any, remaining after payment of claims being applied in payment of interest from the date of such cancellation at the rate fixed by him but not exceeding the contract rate in any case;