Section 54(1) in The Multi-State Co-Operative Societies Act, 2002
(1)If—(a)the records, including registers and books of account of a multi-State co-operative society are likely to be tampered with or destroyed or the funds or other property of such society are likely to be mis-appropriated; or(b)the board of a multi-State co-operative society is reconstituted at a general meeting of the society; or(c)a multi-State co-operative society is ordered to be wound up under section 86 and the outgoing members of the board refuse to handover charge of the records and property of the society to those having or entitled to receive such charge,the Chief Executive may apply to the magistrate within whose jurisdiction the multi-State co-operative society functions for securing the records and property of the society.
