Section 51(2) in The Karnataka Souharda Sahakari Act, 1997
(2)After paying or making adequate provision for all claims against the Co-operative, the liquidator shall apply to [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] for approval of his final accounts and for permission to distribute in cash or in kind the amounts due to the members out of the remaining property of the Co-operative in accordance with the bye-laws.
