Section 26 in Manipur Societies Registration Act, 1989
26. On dissolution, no member to receive profit.
- If, upon the dissolution of any registered society, there shall remain after the satisfaction of all its debts and liabilities, any property whatsoever, the same shall not be paid to or distributed among the members of the said society, or any of them, but shall be given to some other society to be determined by a special resolution or in default thereof by the court.
