Section 44(2) in Jharkhand Co-operative Societies Act, 2008
(2)Notwithstanding anything contained in sub-section (2) of section 43, a liquidator on appointment shall have power to take immediate possession of all assets belonging to the society and all books, records and other documents pertaining to the business thereof and to carry on the business of the society so far as may be necessary and all the rights, duties, assets and liabilities of the society shall be vested and shall devolve upon the liquidator as such.
