Section 56(1) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(1)The liquidator may.-(a)retain lawyers, accountants, engineers, appraisers and other professional advisors;(b)bring, defend of take part in any civil, criminal or administrative proceeding in the name and on behalf of the cooperative;(c)carry on the business of the cooperative as required for an orderly liquidation ;(d)sell by public auction or private sale any property of the cooperative;(e)do all acts and execute any documents in the name and on behalf of the cooperative;(f)borrow money on the security of the property of the cooperative;(g)settle or compromise any claims by or against the cooperative; and(h)do all other things that he/she considers necessary for the liquidation of the cooperative and distribution of its property.
