Section 101(2) in The West Bengal Co-Operative Societies Act, 1983
(2)The liquidator shall from the date of his appointment have power-(a)to take immediate possession of-(i)all assets, properties, effects and actionable claims of the co-operative society or to which the co-operative society is entitled,(ii)all books, records and other documents pertaining to the affairs of the co-operative society; and(b)to take, under the general direction and control of the Registrar, such steps as may be necessary to prevent loss or deterioration of, or damage to, such assets, properties, effects and actionable claims.
