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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6)(b) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(b)The balance, if any, after discharging the liabilities mentioned in clause (a) shall be applied to the re-payment of the paid-up share capital and thereafter to the payment of dividend where it has not been paid.