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[Cites 0, Cited by 0] [Section 65(20)] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(20)(b) in The Bihar Co-operative Societies Rules, 1959

(b)The cost of liquidation shall be the first charge on the assets of a liquidated society. The arrear remuneration of employees for services rendered shall rank next in the order and thereafter Government demands and audit fees; the dues of the other creditors shall rank next and follow the order that may be laid down by the Registrar.