Section 151 in The U.P. Co-operative Societies Rules, 1968
151.
(1)No dividend shall be paid by a co-operative society as long as any claim due from the society to any creditor as established in an inspection conducted under sub-section (1) of Section 66 is pending satisfaction, or(2)where enquiry under sub-section (2) of Section 65 is in progress or has been completed and the Registrar has directed that no dividend shall be paid during the period specified in the order, no dividend shall be paid by the society during such period.
