Section 41(i) in Jammu and Kashmir Co-operative Societies Rules, 2001
(i)At the conclusion of the liquidation, a General meeting of the society which has wound up shall be called at which the liquidator or any person authorised by him by special or general order in writing in this behalf shall summarise the result of his proceedings and shall lake a vote as to the disposal of any surplus funds in the manner prescribed in rule 32.
