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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Meghalaya - Subsection

Section 99(1) in The Meghalaya Co-operative Societies Rules

(1)All Government dues including audit fees and all costs, charges and expenses incurred in the winding up of the society including the remuneration of the liquidator shall be payable in priority to all other claims.