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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Tripura - Subsection

Section 105(2) in The Tripura Co-operative Societies Act, 1974

(2)Where an appeal is preferred against the order of winding up of a society under sub-section (1) of Section 107, the order of winding up shall not operate thereafter until the order is confirmed in appeal:Provided that the liquidator shall continue to have custody or control of the properties and effects and actionable claims.