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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)As soon as may be after the interim order is issued under Section 102, the Liquidator shall take over the custody and control of all the property, effects and actionable claims and books, records and other documents pertaining to the business of the society and continue to hold custody and control thereof until the interim order is vacated.