Section 70(2) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(2)While a co-operative is being wound-up, no suit or other legal proceedings relating to the business of such co-operative shall be proceeded with, or instituted against, the liquidator as such or against the co-operative or any member thereof except by leave of the Registrar and subject to such conditions as he may impose.
