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[Cites 0, Cited by 1] [Section 59(2)] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2)(d) in The Punjab Co-operative Societies Act, 1961

(d)to pay claims against the co-operative society, including interest up to the date of winding up according to their respective priorities, if any, in full or rateably, as the assets of the society may permit; the surplus, if any, remaining after payment of the claims being applied in payment of interest from the date of such order of winding up at a rate fixed by him but not exceeding the contract rate in any case;