Section 110 in The Delhi Co-operative Societies Rules, 2007
110. Application of assets of the co-operative Society.
- Subject to the provisions of rule 111 as to the preferential payments, the assets of the society shall be applied in order of priority as given below for payment of the liabilities:-(1)Pro-rata payment of all outside liabilities;(2)Pro-rata repayment of loans and deposits of members;(3)Pro-rata refund of share capital; and(4)Pro-rata payment of dividend on the shares at the rate not exceeding six percent per annum for the period of liquidation.
