Section 80(3) in Multi State Co-Operative Societies Act, 1984
(3)Where an appeal is preferred under clause (k) of sub-section (1) of Section 90, an order for the winding of a multi-State co-operative society made under Section 77 shall not operate thereafter until the order is confirmed in appeal :Provided that the liquidator shall continue to have custody or control of the property, effects and actionable claims mentioned in sub-section (2) and have authority to take the steps referred to in that sub-section.
