Section 76 in Punjab Self-Supporting Co-operative Societies Act, 2006
76. Final settlement.
(1)The liquidator shall pay all the expenditure incurred on liquidation out of the assets of the self-supporting co-operative society. He shall also settle all claims pertaining to the self-supporting co-operative society out of the assets of such society.(2)After making payment or settling claims, referred to in sub-section (1) the liquidator shall render the accounts thereof to the Registrar for approval.(3)Where the Registrar approves the final accounts rendered by a liquidator under sub-section (2), the Registrar shall-(a)issue directions with respect to the custody or disposal of the documents and record of the self-supporting co-operative society; and(b)discharge the liquidator.(4)In case the liquidator is discharged under clause (h) of sub¬section (3), the Registrar shall dissolve the self-supporting co-operative society and delete its name from the register of the self-supporting co-operative societies.
