Section 52 in Uttarakhand Co-Operative Societies Act, 2003
52. Disposal of principal State partnership fund and subsidiary State partnership fund on winding up of an apex or a central society.
(1)If an apex society which has established a principal partnership fund is wound up or is dissolved, all moneys to the credit of, or payable to, that fund shall be paid to the State Government.(2)If a central society which has established a subsidiary State partnership fund is wound up or is dissolved, all moneys to the credit of, or payable to, that fund shall be paid and credited to the principal State partnership fund from which it received moneys under clause (d) of sub-section (2) of section 45.
