Section 74A(4) in Uttarakhand Co-Operative Societies Act, 2003
(4)The liquidator shall be held liable for any irregularities which might be discovered in the course or as a result of Audit in respect of transactions subsequent to his taking over the affairs of the society :Provided that no such action shall be taken unless the irregularities have caused or are likely to cause loss to the society due to gross negligence or omission in carrying out the duties and functions.
