Section 111(13) in West Bengal Co-operative Societies Act, 2006
(13)The liquidator shall have power to give directions to any present or past office bearer, member, employee or any person possessing books, documents and assets of the Co-operative society for returning the same to him within the period to be fixed by him. He may, for the purpose of dissolution, interrogate any of the above mentioned persons or any person having transaction with the Co-operative society.
