Section 81(7) in Rajasthan Co-operative Societies Rules, 2003
(7)[] [Renumbered '(5)' by Notification No. G.S.R. 53, dated 10.7.2017.] The liquidator shall submit a quarterly report and other returns and statements to the Registrar in such forms as the Registrar may require showing the progress made in the liquidation of the society.
