Section 98(1) in Himachal Pradesh Co-Operative Societies Rules, 1971
(1)On receipt of the order of the Registrar, the society or the Liquidator, as the case may be, shall before 30 clear days of the date fixed for the meeting issue a notice :-(a)of the date, time and place of the meeting;(b)of the proposals for compromise; and(c)to every creditor who is likely to be affected thereby.
