Section 72(3) in Kerala Cooperative Societies Act, 1969
(3)Where an appeal is preferred under section [83] [Substituted '82' by Kerala Act No. 38 of 1971.], against an order of winding up of a society made under section 71 such order shall not operate thereafter until it 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 to have authority to take the steps referred to in that sub-section.
