Section 42(2)(c) in The Co- Operative Societies Act, 1912
(c) to investigate all claims against the society and, subject to the provisions of this Act, to decide questions of priority arising between claimants;
1. This sub- section has been amended in its application to the C. P. and Berar by the C. P. and Berar Co- operative Societies Amendment and Liquidators' Orders Validation Act, 1945 (C. P. and B. 10 of 1945 ) as continued in force by the C. P. and Berar Expiring Laws Continuance and Amending Act, 1947 (C. P. and B. 48 of 1947 ).