Section 65(3) in The Assam Co-operative Societies Act, 1949
(3)A copy of the order cancelling the registration of a society shall forthwith be published in the Official Gazette by a notice which shall be commenced to the society and to any affiliating society concerned by registered post. The notice shall contained the name of the liquidator appointed under Section 66 who shall take full charge of the society forthwith and shall require all claims against the said society to be made to the liquidator within two months of the publication of the notice. All liabilities recorded in the account books of the society shall be deemed ipso facto to have been so claimed.
