Section 66(4) in The Meghalaya Co-operative Societies Act
(4)Subject to the provisions of this Act and rules made thereunder a liquidator appointed under this section shall, in so far as such powers are necessary for carrying out the purposes of this section, have powers to summon and enforce the attendance of witnesses and to compel the production of any books, accounts, documents, securities cash or other properties belonging to or in the custody of the society by the same means and so far as may be in the same manner as is provided in the case of a civil Court under the Code of Civil Procedure, 1908 (V of 1908).
