Section 51(c) in Andhra Pradesh Co-Operative Societies Rules, 1964
(c)(i)the liquidator shall, after settling the assets and liabilities of the society 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 or nominees, heirs or legal representatives of deceased members or by any officers, or former officers, to the assets of the society or the costs of liquidation. Should necessity arise, however, he may also make a subsidiary order recording such contributions and such orders shall be enforceable in the same manner as the original order ;(ii)[ The authority competent to accord previous approval for purposes of Clauses (j) and (k) of sub-section (1) of Section 66 of the Act shall be the Registrar ;] [Added by G.O.Ms. No. 244, P & Co-Operative (Co-Operative IV), dated 21-5-1973. ]
