Section 113 in Himachal Pradesh Co-Operative Societies Rules, 1971
113. Liability due to claimants whose whereabouts are not known.
- If any liability cannot be discharged by the Liquidator owing to the whereabouts of the claimants not being known or for any other cause, the amount, covered by such undischarged liability may be deposited in financing bank having jurisdiction over the area in which the society was functioning and shall remain at the disposal of the claimant for a period of three years, after which the un-drawn amount, if any, may be transferred to the State Co-op. Development Federation for credit to the Co-operative Education Fund.
