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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(2) in The Assam Co-operative Societies Rules, 1953

(2)After the liabilities other than owned capital as they stood on the date of winding up are paid off, the liquidator will submit to the Registrar his proposal for the distribution of the assets, if any, left with him for employment in the following order of priority-
(i)all loans including those from Central and Apex Bank ;
(ii)deposits from non-members ; and
(iii)deposits from members.