Section 101(3) in The West Bengal Co-Operative Societies Act, 1983
(3)In the event of an order under sub-section (1) or sub-section (2) of section 99 being set aside on appeal, the liquidator shall deliver possession of all assets, properties, effects, actionable claims, books, records and other documents referred to in sub-section (2) of this section to the appropriate officers of the co-operative society, provided that anything done, any action taken or any proceeding initiated by the liquidator shall be binding on the co-operative society and such action or proceeding shall be pursued and continued by the officers of the co-operative society.
