Section 109 in Himachal Pradesh Co-Operative Societies Rules, 1971
109. Issue of summons, notice etc. by a Liquidator.
(1)The Liquidator may issue summons to persons where attendance is required either to give evidence or to produce documents.(2)The Liquidator shall himself arrange for the service of summons, and shall send warrants, if any, for execution to the competent Magistrate having local jurisdiction. The said Magistrate shall execute the warrants, as if issued by himself.
