Section 52A in The Karnataka Souharda Sahakari Act, 1997
52A. [ Transfer of surplus funds, deposits and assets. [Inserted by Act 26 of 2016 w.e.f. 24.12.2016.]
- After completion of the liquidation process, if any surplus funds, deposits, movable or immovable assets remains, such funds or assets shall be transferred to the souharda co-operatives development fund with the approval of the Registrar. The establishment, custody, management and utilisation of such fund shall be such as may be prescribed.]
