Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Odisha - Subsection

Section 94(2) in The Orissa Co-operative Societies Rules, 1965

(2)If no claimant comes forward to receive his claim within the said period such claim shall be extinguished and the amount of deposit shall become available to the Liquidator for payment to creditors, if the Liquidation Proceedings are not closed and if Liquidation Proceedings closed it will be treated as surplus available under Section 76 of the Act.Chapter-IX Land Development Banks