Section 106(3) in Haryana Co-operative Societies Act, 1984
(3)Where an appeal is preferred under section 114, an order of winding up of the co-operative society made under section 105 shall not operate thereafter until the appeal is disposed of :Provided that the liquidator shall continue to have custody or control of the property, effects and actionable claims mentioned in sub- section (2) and have authority to take the steps referred to in that sub- section.
