Section 78(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(2)Where it appears to the officer ordering conditional attachment under Section 99 to be just and convenient, he may appoint a receiver for the custody of the movable property attached under that section and his duties and liabilities shall be identical with those of a Receiver appointed under Order XL in the First Schedule to the Code of Civil Procedure, 1908 [as amended by Code of Civil Procedure (Amendment) Act, No. 104 of 1976].
