Section 96(2) in Himachal Pradesh Co-Operative Societies Rules, 1971
(2)Where it appears to the officer ordering conditional attachment under section 74 or rule 95 to be just and convenient, he may appoint a Receiver for the custody of movable property attached under sub-rule (1) and his duties and liabilities shall be identical with those of a Receiver appointed under order XL of schedule '1 to the Code of Civil Procedure, 1908.
