Section 37(8) in The Bihar Co-operative Societies Rules, 1959
(8)At the general meeting referred to in sub-Rule (6) provision shall be made by another resolution for-(i)the payment of the share capital of all the members who have given notice under sub-Rule (3);(ii)the satisfaction of the claims of all creditors who have given notice under sub-Rule (4); and(iii)the satisfaction of the claims of such of the other persons who have given notice under sub-Rule (5) for securing their claims in such manner as the Registrar directs :Provided that no member or creditor or other person shall be entitled to such payments or satisfaction of the claim until the preliminary resolution is confirmed as provided in sub-Rule (7).
