Section 90(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)When an order directing a society to be wound up is issued Section 106 and no Liquidator is appointed, the officers of the society which is wound up shall, within fifteen days of the publication of the order in the official Gazette, send by registered post or ordinary parcel, the records and books of the society to the Registrar or to the Assistant Registrar/Deputy Registrar concerned or hand over the same to the departmental local auditor.
