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[Cites 0, Cited by 2] [Section 108] [Entire Act]

State of Gujarat - Subsection

Section 108(2) in The Gujarat Co-Operative Societies Act, 1961

(2)Where an interim order is made the officers of the society shall hand over to the liquidator the custody and control of all the property, effects and actionable claims to which the society is or appears to be entitled, and of all books, records and other documents pertaining to the business of the society and, shall have no access to any of them.