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[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(1)(e) in Andhra Pradesh Co-Operative Societies Act, 1964

(e)to pay claims against the society including interest upto 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 ;