Section 274 in The U.P. Co-operative Societies Rules, 1968
274.
The liquidator shall, as soon as the order of winding up of a co-operative society takes effect, publish by such means as he thinks proper, a notice requiring all claims against the co-operative society which is being wound up to be submitted to him within thirty days of the publication of the notice. All liabilities recorded in the books of the co-operative society shall be deemed to have been duly submitted to him under this rule.
