Section 67(3) in Punjab Self-Supporting Co-operative Societies Act, 2006
(3)The decision taken under sub-section (1), shall be conveyed by the self-supporting co-operative society to the Registrar, alongwith the following namely:-(a)assets and liabilities of the self-supporting co-operative society on the date of dissolution;(b)the claim of creditors;(c)the number of members(d)the nature and extent of the members, interest in the self-supporting co-operative society; and(e)the name and address of the liquidator appointed by the self-supporting co-operative society.
