Section 71(4) in Punjab Self-Supporting Co-operative Societies Act, 2006
(4)The liquidator shall,-(a)take into custody and control of the property of the self supporting co-operative society;(b)open and maintain an account for the funds of the self-supporting co-operative society;(c)keep accounts of the funds of the self-supporting co-operative society, received and paid;(d)maintain separate lists of members, creditors and other persons having claims against the self-supporting co-operative society;(e)apply to the Registrar or general body for giving directions where it is found that the self-supporting co-operative society is unable to pay its obligations; and(f)deliver to the Registrar financial statement of the self supporting co-operative society in such form, as the liquidator may consider proper or in which the Registrar may require.
