Section 70(3) in The M.P. Co-Operative Societies Act, 1960
(3)[ Where an appeal is preferred under Section 78 an order or winding up of society made under Section 69 shall not be operated thereafter until the order is confirmed in appeal :Provided that the liquidator shall continue to have custody of or control over the property, effects and actionable claims mentioned in sub-section (2) and have authority to take the steps referred to in that sub-section] [Substituted by M.P. Act No. 14 of 1976.].
