Section 73(2A) in Kerala Cooperative Societies Act, 1969
(2A)[ The liquidator shall complete the winding up proceedings within a period of three years from the date of his appointment under sub-section (1) of section 72.Explanation. - In computing the period of three years, the period during which an appeal, if any, preferred against an order of winding up of a society under section71 is pending, shall be excluded.] [Inserted by Kerala Act No. 1 of 2000.].
