Section 66(2) in The Meghalaya Co-operative Societies Act
(2)The liquidator appointed under sub-section (1) shall have power from the date of this appointment to take immediate possession of all assets properties effects and actionable claims of the society or to which the society is entitled and of all books, records, cash and other documents pertaining to the business of the society and, in the interest of he society shall hold charge of the society notwithstanding the provisions of Section 65 ; provided that no step shall be taken for the winding up of the society during the pendency of any stay order.
