Section 58(3) in The Punjab Co-operative Societies Act, 1961
(3)Where an appeal is preferred under Section 68 an order of winding up of a co-operative society made under Section 57 shall not operate thereafter until the order is confirmed in the appeal:Provided that the liquidator shall continue to have custody or control of the property effects and actionable claims mentioned in sub- section (2) and have authority to take the steps referred to in that sub- section.
