Section 16(5) in Uttarakhand Co-Operative Societies Act, 2003
(5)While confirming the preliminary resolution under sub-section (4), provisions shall be made by another resolution for;(i)The repayment, subject to the provisions 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).
