Section 24(2) in Manipur Societies Registration Act, 1989
(2)A liquidator shall have power subject to the control of the Registrar(a)To institute or defend any action or other legal proceeding on behalf of the society by his name of office:(b)to determine by what persons and in what proportions the costs of the liquidation are to be bome ; and(c)to give such directions in regard to the collection and distribution of the assets of the registered society as may appear to him to be necessary for winding-up the affairs of the society.
