Section 72(2) in Punjab Self-Supporting Co-operative Societies Act, 2006
(2)With a view to carry out the work related to liquidation of the self-supporting co-operative society, the liquidator may,-(a)appoint lawyers, accountants, engineers, appraisers or any other professional advisors or retain them, if already appointed;(b)institute, conduct and defend suits and other proceedings on behalf of the self-supporting co-operative society;(c)carry on business so far as may be necessary for the purpose of liquidation of the self-supporting co-operative society;(d)dispose of any property of the self-supporting co-operative society by public auction;(e)execute any document in the name and on behalf of the self-supporting co-operative society;(f)borrow money on the security of the property of the self-supporting co-operative society;(g)settle or compromise any claim by or against the self-supporting co-operative society; and(h)do any other Act, which he considers necessary for the purpose of liquidation of the self-supporting co-operative society.
