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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

State of Jharkhand - Subsection

Section 44(3)(e) in Jharkhand Co-operative Societies Act, 2008

(e)to pay claims against society the (including interest) up to the date of the publication in the official Gazette of the notification ordering the winding up of the society according to their respective priorities, if any, in full or rateable as the assets of the society permit; and to apply the surplus, if any, remaining after payment of the claims in full, in payment of interest from the said date of a rate fixed by him but not exceeding in any case the rate agreed to be paid by the society;