Co-Operative Societies Act 2008

155. Directions by court

Upon an application by a receiver-manager of a society, whether appointed by the Court or under an instrument upon an application by an interested person, including the Registrar, the Court may make any order it thinks fit, on any matter including, an order-

a.      appointing, replacing or discharging a receiver or receiver manager and approving his accounts;

b.     determining the notice to be given to any person or dispensing with notice to any person;

c.      fixing the remuneration of the receiver or receiver-manager;

d.     requiring the receiver or receiver-manager, or a person by or on behalf of whom he is appointed-

              i.         to make good any default in connection with the receiver’s or receiver-manager’s custody or management of the property and business of the society; and

             ii.         to relieve a receiver or a receiver- manager, or a person by or on behalf of whom a receiver or receiver-manager is appointed from any default on any terms that the court considers appropriate;

a.       

b.       

c.       

d.       

e.      confirming any act of the receiver or receiver-manager; and

f.        giving directions on any other matter relating to the duties of the receiver or receiver-manage

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