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State of Uttar Pradesh - Section

Section 285 in The U.P. Co-operative Societies Rules, 1968

285.

At the conclusion of the liquidation proceedings, a general meeting of the members of the general body of the society shall be called by the liquidators, at which the liquidator shall summarise his proceedings, point out the cause of the failure of the society and report what sum, if any, remains in balance after meeting all the liabilities of the society. He shall ascertain the wishes of all the members as regards disposal of the balance.