Section 89(2) in Haryana Co-operative Societies Rules, 1989
(2)The liquidator shall, after settling the assets and liabilities of the Co-operative Societies as they stood on the date on which the order for winding up is made proceed next to determine the contribution to be made by each of its members, past members or by the estates of nominess, heirs or legal representatives of the deceased members or by any officer or any former officer to the assets of the society under clauses (b) and (c) of sub-section (2) of section 107. If neccessity arise, he may make a supplementary order regarding such contributions and such order shall be enforceable in the same manner as the original order.
