Section 82(2) in The Tripura Co-operative Societies Rules, 1976
(2)Where it appears to the officer ordering conditional attachment under Section 97 to be just and convenient, he may appoint a receiver for the custody of the movable property attached under that section and his duties and liabilities shall be identical with those of a Receiver appointed under Order XL in the First Schedule to the Code of Civil Procedure, 1908.
