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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2)(d) in Karnataka Co-Operative Societies Act, 1959

(d)to pay claims against the co-operative society including interest up to the date of winding up according to their respective priorities, if any, in full or rateably, as the assets of the society may permit; the surplus, if any, remaining after payment of the claims being applied in payment of interest from the date of such order of winding up at a rate fixed by him but not exceeding the contract rate in any case;