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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(2)As soon as may be after the interim order is issued under Section 106, the Liquidator shall take over the custody and control of all the property, effects and actionable claims and books, records and other documents pertaining to the business of the society and continue to hold custody and control thereof until the interim order is vacated.