Section 138(3) in The Tamil Nadu Co-Operative Societies Act, 1983
(3)Where an appeal is preferred under clause (a) of sub-section (2) of section 152, an order of winding-up of a registered society made under sub-section (1) of section 137 shall trot operate thereafter until the order is confirmed in appeal:Provided that the Liquidator shall continue to have custody or control of the property, effects and actionable claims mentioned in sub-section (2) and have authority to take the steps referred to in that sub-section.
