Section 139(1) in The Tamil Nadu Co-Operative Societies Act, 1983
(1)Subject to any rules made in this behalf, the whole of the assets of a registered society in respect of which an order for winding-up has been made, shall vest in the Liquidator appointed under section 138 from the date on which the order takes effect and the Liquidator shall have power to realise such assets by sale or otherwise.
