Section 37(1) in Rajasthan Co-operative Societies Act, 1965
(1)If the committee of a co-operative society is reconstituted at a general meeting of the society or the committee of a co-operative society is removed by the Registrar under section 36 or if the society is ordered to be wound up under section 78, and the outgoing members of the committee refuse to handover charge of the records and property of the society to the new committee or the administrator or the liquidator, as the case may be, the [re-constituted or nominated committee] or the administrator or the liquidator may apply to the Magistrate, within whose jurisdiction the society functions, for securing the records and property of the society.] [Inserted by Rajasthan Act No. 17 of 1976.]
