Section 49(2) in The Karnataka Souharda Sahakari Act, 1997
(2)The notice issued under subsection (1) shall specify,-(i)the amount indebted to the Co-operative and the time and place for payment of amount due to the Co-operative by the debtor to the liquidator; and(ii)the time and place of delivery of the property of the Co-operative to the liquidator; and(iii)the present or future position of the claims against the Co-operative whether liquidated or otherwise,and shall require all the persons concerned to comply with such notice not later than two months after the first publication of the notice.
