Section 43(1) in Tamil Nadu Societies Registration Act, 1975
(1)As soon as the affairs of a registered society are completely wound-up, the liquidator shall make up an account of the winding-up showing how the winding-up has been conducted and the property of the registered society has been disposed of, and call a general meeting of the registered society for the purpose of placing before it the account and giving any explanation in respect thereof.
