Section 73 in The Orissa Co-operative Societies Act, 1962
73. Liquidator.
(1)Where the Registrar has made an order under Section 72 for the winding up of a Society, he may appoint a Liquidator for the purpose and fix his remuneration, which shall be paid from out of the funds of the Society and may also remove any Liquidator and appoint another in his place.(2)[ A Liquidator appointed under Sub-Section (1) shall forthwith take such action as may be prescribed.] [Substituted by Orissa Act No. 28 of 1991, Section 40 & Section 41 dated 31.12.1991, [Section 73 force w.e.f. 10.6.1997, Section 75 (2)c, force w.e.f. 1.5.1993].](3)Where an order of winding up Society is cancelled by the Registrar under Sub-Section (3) of Section 72 or set aside in appeal, the property, effects and actionable claims of the Society shall revest in the Society.
