Section 111(2) in Mizoram Cooperative Societies Act, 2006
(2)The liquidator, on his appointment, shall take into his custody or under his control all the property, effects and actionable claims to which the co-operative is or appears to be entitled and shall take all steps deemed necessary or expedient to vent further loss or deterioration of or damage to, such property, effects and claims and he may carryon the business of a co-operative so far as may be necessary with the approval and permission of Registrar.
