Section 62(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)The liquidator may-(a)retain lawyers, accountants, engineers, appraisers and other professional advisors;(b)institute and defend suits and other legal proceedings on behalf of the co-operative by the name of his office;(c)carry on the business of the co-operative so far as may be necessary for the beneficial winding up of the same;(d)sell by public auction or private sale any property of the co-operative;(e)do all acts and execute any documents in the name and on behalf of the co-operative;(f)borrow money on the security of the property of the cooperative;(g)settle or compromise any claims by or against the co-operative; and(h)do all other things that he considers necessary for the liquidation of the co-operative and distribution of its property.
