Section 51(3) in The Karnataka Souharda Sahakari Act, 1997
(3)Where the [the Registrar] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] approves the final accounts rendered by a liquidator in pursuance of sub-section (2), [he] [Substituted by Act 21 of 2004 w.e.f. 31.3.2004.] shall,-(a)issue directions regarding the custody or disposal of the documents and records of the Co-operative; and(b)discharge the liquidator.
