Section 66(1) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(1)Where taking possession of books, documents, securities, cash or other properties of a society is considered necessary and where taking of such possession is resisted, is registered or obstructed, the Registrar, the Liquidator or any other person entitled to the same may take or cause to be taken order for seizing the books, documents, cash or other properties of the society, as the case may be, in the manner provided in Section 81.
