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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Mizoram - Subsection

Section 113(1)(d) in Mizoram Cooperative Societies Act, 2006

(d)to pay claims against the co-operative, including interest up to the date of winding up according to their respective priorities, if any, in full or rateably, as the assets of co-operative may permit: and the surplus, if any, remaining after payment of claims being applied in payment of interest from the date of such an order of winding up at a rate fixed by the liquidator but not exceeding the contracted rate in any case;