Section 70A in The M.P. Co-Operative Societies Act, 1960
70A. [ Control of liquidator. [Inserted by Section 13 of M.P. Act No. 20 of 1999 [w.e.f. 7-8-1999]]
- After the appointment of the liquidator, all powers of the Committee of a Society, whether elected or nominated, shall cease and the employees of the Society shall thereafter work under the control and supervision of the liquidator.]
