Section 154 in The Delhi Co-operative Societies Rules, 2007
154. Execution by society under liquidation.
(1)The liquidator shall take necessary action to get the decree in favour of a co-operative society in respect of which he has been appointed the liquidator, executed, in accordance with the provisions the rules.(2)Any order issued by the liquidator against any contributory shall be executed in the manner prescribed in rule 129 to rule 148 provided that the liquidator shall not be required to deposit the execution charges alongwith the application for execution.
