Section 25(6) in Manipur Societies Registration Act, 1989
(6)If any objection is received from any claimant or creditor within the period .of three months as aforesaid, the Registar shall not make an order confirming the dissolution of the society unless he is satisfied that the relevant claim or liability has been duly settled and the surplus assets, if any, have been disposed of as provided in section 26.
