Section 93(2) in The Goa Co-operative Societies Act, 2001
(2)[On issue of the interim order under section 92 or on the issue of an order under section 92A, as the case may be,] [For the expression 'On issue of the interim order,', the expression 'On issue of the interim order under section 92 or on the issue of an order under section 92A, to the case may be,' substituted by Amendment Act, 2004 (Goa Act 22 of 2004) published in O. G., Sr. I No. 23 dated 3rd September, 2004.] the officers of the society shall hand over to the Liquidator the custody and control of all the property, effects and actionable claims to which the society is or appears to be entitled, and of all books, records and other documents pertaining to the business of the society, and shall have no access to any of them.
