Section 94 in The Orissa Co-operative Societies Rules, 1965
94. Disposal of Undischarged Liability.
(1)If any liability cannot be discharged by the Liquidator owing to the whereabouts of the claimants not being known or for any other cause, the amount covered by such undischarged liability may be deposited in the Financing Bank and shall be available for meeting the claims of the person or persons concerned, within a period of three years from the date of deposit.(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
