Section 38(2) in Himachal Pradesh Co-Operative Societies Act, 1968
(2)On receipt of an application under sub-section (1) the magistrate may authorize any police officer not below the rank of sub-inspector to enter and search any place where the records and the property are kept or are believed to be kept and to seize them and hand over the possession thereof to the Registrar, or the new committee or the administrator of the society or the liquidator, as the case may be.
