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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(9) in The Bihar Co-operative Societies Rules, 1959

(9)The liquidator shall next determine the contribution to be made to the assets of the society by members, past members and nominees, heirs or legal representatives of deceased members or by any officer or past officer of the society and shall also determine by what person and in what proportion the costs of the liquidation are to be borne.