Section 54(c) in The Orissa Self-Help Co-operatives Act, 2001
(c)place in the notice mentioned in Clauses (a) and (b) a provision requiring any person -(i)indebted to the Co-operative, to render, an account and pay to the liquidator at the time and place specified any amount owing;(ii)possessing property of the Co-operative, to deliver it to the liquidator at the time and place specified; and(iii)having a claim against the Co-operative, whether liquidated, unliquidated, future or contingent, to present particulars of the claim in writing to the liquidator not later than sixty days after the first publication of the notice;
