Section 64 in The M.P. Swayatta Sahakarita Adhiniyam, 1999
64. Bar of suits or legal proceedings.
- When an order to wind up the co-operative has been made or the liquidator has been appointed no suit or other legal proceeding relating to business of such co-operative shall be proceeded with or instituted against the liquidator as such or against the co-operative or any member thereof except with the leave of the Registrar and subject to such conditions as he may impose.
