Section 15(5) in Uttarakhand Co-Operative Societies Act, 2003
(5)While confirming the preliminary resolution under sub-section (4), provision shall be made by another resolution for-(i)the repayment, subject to the provision of section 41, of the share capital of all the members who have given notice under clause (i) of sub section (3); and(ii)the satisfaction of the claims of all the creditors who have given notice under clause(ii) of sub section (3).
