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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(2) in Rajasthan Co-operative Societies Act, 2001

(2)A Liquidator shall, on appointment, take into his custody or under his control, all the property; effects and actionable claims to which the society is, or appears to be, entitled and shall take such steps as he may deem necessary or expedient to prevent loss or deterioration of, or damage to, such property, effects and claims.