Section 98(6) in The Assam Co-operative Societies Rules, 1953
(6)The liquidator shall then make an order noting the names of the members, past members, and heirs of the deceased members of the society and the amount to be realised from each as debt or contributions under Clause (c) and (d) of Section 66, the cost of liquidation under Clause (e) of the same sub-section.
