Section 81(10) in Rajasthan Co-operative Societies Rules, 2003
(10)[] [Renumbered '(8)' by Notification No. G.S.R. 53, dated 10.7.2017.] The remuneration of the liquidator fixed under sub section (1) of section 63 shall be included in the costs of winding up which shall be payable out of the assets of the society in priority to all other claims.
