Section 109(8) in The Delhi Co-operative Societies Rules, 2007
(8)The liquidator may at any time after his appointment require any contributory for the same being-on the list of contributories, any trustee, banker, agent or officer of the society to pay, deliver, surrender or transfer forthwith to the liquidator any money, property or books or paper in his hands to which the co-operative society is prima facie entitled.
