Section 37(7) in Jharkhand Co-operative Societies Rules, 2008
(7)At the general meeting referred to in sub-rule(6) provision shall be made by another resolution for -I. the payment of the share capital of all the members who have given notice under sub-rule(3);II. the satisfaction of the claims of all creditors who have given notice under sub-rule(4); andIII. the satisfaction of the claims of such of the other persons who have given notice under subrule(5) for securing their claims.
