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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Tripura - Subsection

Section 90(2) in The Tripura Co-operative Societies Rules, 1976

(2)As soon as may be after the interim order is issued under Section 105, the Liquidator shall take over the custody and control of all the properties, effects and actionable claims and books, records and other documents pertaining to the business of the society and continue to hold custody and control thereof until the interim order is vacated.