Section 28(b) in The Multi-State Co-Operative Societies Rules, 2002
(b)The liquidator shall, as soon as the order of winding up of the multi-State co-operative society takes effect, publish by such means as he may, think proper, a notice, requiring all claims against the multi-State co-operative society, the winding up of which has been ordered, to be submitted to him within two months of the publication of the notice. All liabilities recorded in the account books of a multi-State co-operative society shall be deemed ipso facto to have been duly submitted to him under this clause.
