Section 26 in Andhra Pradesh Societies Registration Act, 2001
26. Liquidators to make an account after winding-up of a Society:
(1)As soon as the affairs Of a society are fully wound-up, the liquidator shall make an account of the winding-up showing how the winding-up has been conducted and the property of the society has been disposed of and call a general body meeting of the society for the purpose of placing before it the account and giving any explanation in respect thereof.(2)Within one week after the meeting convened under sub-section (1), the liquidator shall be sent to the Registrar, a copy of the account and shall make a return to him of the holding of the meeting and of its date.
