Section 62(4) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(4)Where the examination under sub-section (3) discloses that a person has concealed, withheld or misappropriated property of the co-operative or has in possession or under his control the property of the co-operative, the Court may order that person to restore the property or pay compensation to the liquidator on behalf of the co-operative.
