Section 99(3) in The Meghalaya Co-operative Societies Rules
(3)After the liabilities mentioned in sub-clause (2) are paid off, the assets, if any, left with the liquidator, shall be employed in refunding share capital and dividend on shares, if any, at a rate not exceeding 6 ¼ per cent per annum payable as shown in the final balance-sheet.N.B. - (a) Payments shall always be made ratably on a pro-rata basis.(b)Payment of interest included in the claims of the above categories shall be deferred until full payment of principal has been made to all creditors.
