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Co-Operative Societies Act 2008 154. Receiver’s duty 1. A receiver or receiver-manager appointed by a Court shall act in accordance with any directions of the Court. 2. A receiver-manager appointed by the Registrar shall act in accordance with any directions of the Registrar. 3. A receiver or receiver-manager appointed pursuant to an instrument shall act in accordance with that instrument and any directions that the Court may make pursuant to section 155. 4. A receiver or receiver-manager shall— a. act honestly and in good faith; and b. deal with any property of the society in his possession or control in a commercially reasonable manner.    |
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