Section 43 in Tamil Nadu Societies Registration Act, 1975
43. Liquidator to make up account after win ling up of registered society.
(1)As soon as the affairs of a registered society are completely wound-up, the liquidator shall make up an account of the winding-up showing how the winding-up has been conducted and the property of the registered society has been disposed of, and call a general meeting of the registered society for the purpose of placing before it the account and giving any explanation in respect thereof.(2)Within such period as may be prescribed after the meeting, the liquidator shall send to the Registrar a copy of the account and shall make a return to him of the holding of the meeting and of its date.(3)If a quorum is not present at the meeting aforesaid, the liquidator shall, in lieu of the return referred to in sub-section (2), make a return that the meeting was duly called and that no quorum was present thereat.
