Section 106(5) in The Tripura Co-operative Societies Act, 1974
(5)In the event of the order of winding up being vacated in appeal the person appointed as Liquidator shall hand over the properties, effects and actionable claims and books, records and other documents of the society to the officers who had delivered the same to him. the acts done, and the proceedings taken by the Liquidator shall be binding on the society, and such proceedings shall, after the order has been cancelled in appeal under Section 107, be continued by the officers of the society.
