Section 18(d) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(d)The liquidator shall recover all sums and other properties to which the multi-State cooperative society is entitled and may institute such suits for that purpose or such suits incidental to liquidation proceedings as he may think proper.
