Section 55(c) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(c)place in the notice mentioned in clauses (a) and (b) a provision requiring any person :(i)indebted to the cooperative, to render an account and pay to the liquidator at the time and place specified any amount owing;(ii)possessing property of the cooperative, to deliver it to the liquidator at the time and place specified; and(iii)having a claim against the cooperative whether liquidated, un-liquidated, future or contingent, to present particulars of the claim in writing to the liquidator not later than sixty days after the first publication of the notice:
