Section 50(2) in The Karnataka Souharda Sahakari Act, 1997
(2)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 property of the Co-operative, he shall inform [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] to take further action against such person.
