Section 55(2) in Uttarakhand Self Reliant Co-Operatives Act, 2003
(2)Where a liquidator has reason to believe that any person has in his/her possession or under his/her control, or has concealed, withheld or misappropriated any property of the co-operative, the liquidator may apply to the court for an order requiring that person to appear before the Court at the time and place designated in the order and to be examined.
