Section 186 in West Bengal Co-operative Societies Rules, 2011
186. Disposal of books, etc. by the Liquidator.
Upon the termination of liquidation proceedings, all books, registers and accounts belonging to the society and all books, accounts and papers relating to the liquidation proceedings, which are in possession of the Liquidator shall be, along with a list thereof in duplicate, deposited with the Registrar or such person as the Registrar may direct and shall be reserved for six years therefrom.
