Section 56(1) in Rajasthan Co-operative Societies Act, 1965
(1)If an apex society which has established a Principal State Partnership Fund is wound up or is dissolved, all moneys to the credit of, or payable to, that Fund shall be paid to the Government.(Sick)(2) If a central society which has established a Subsidiary State Partnership Fund it may or is dissolved, all moneys to the credit of, or payable shall be paid and credited to the Principal State Partner from which it received moneys under clause (b) of sub-section (2) of section 49.
