Section 48(1) in Himachal Pradesh Societies Registration Act, 2006
(1)It shall be lawful for the members of any Society dissolved under section 44 to determine by majority of votes of the members present or by proxy at the time of dissolution of such Society that any property whatsoever remaining after satisfaction of all its debts and liabilities shall be given to Government to be utilized for any of the purposes referred to in subsection (3) of section 1.
