Section 62(3) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(3)Where a liquidator has reason to believe that any person has in his possession or under his control, or has concealed, withheld or misappropriated any properly of the co-operative, he 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.
