Section 16(5) in The U.P. Co-operative Societies Act, 1965
(5)While confirming the preliminary resolution under sub-section (4), provisions shall be made by another resolution for-(i)the repayment, subject to the provisions of Section 41, of the share capital of all the members who have given notice under clause (i) of sub-section (3) ; and(ii)the satisfaction of the claims of all the creditors who have given notice under clause (ii) of sub-section (3).
