Section 111(15) in West Bengal Co-operative Societies Act, 2006
(15)In the event of an order of dissolution being set aside on appeal or a subsequent order of the Registrar for cancellation of the order of dissolution, the liquidator shall deliver possession of all estates, properties, effects, actionable claims, books, records and other documents to the appropriate officers of the Co-operative society :Provided that anything done, any action taken or any proceeding initiated by the liquidator shall be binding on the Co-operative society and such actions or proceeding shall be pursued and continued by the officers of the Co-operative society :
