Section 71(3) in Punjab Self-Supporting Co-operative Societies Act, 2006
(3)In the notice mentioned in sub-section (2), the liquidator shall make it clear by requiring any person,-(a)indebted to the self-supporting co-operative society, to render an account at the specified time and place:(b)possessing property of the self-supporting co-operative society, to deliver it to the liquidator at the specified time and place : and(c)having a claim against the self-supporting co-operative society, whether liquidated, unliquidated, future or contingent, to present particulars of such claim in writing to the liquidator at the specified time and place.
