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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Manipur - Subsection

Section 164(2)(xliii) in The Manipur Co-operative Societies Act, 1976

(xliii)provide for the procedure to be adopted for taking possession of books, documents, securities, cash and other properties of a society by a person acting under Sections 81, 83 and 84 in cases where misappropriation of funds, breach of trust or fraud has been committed or where it is suspected or apprehended that the books, documents, securities, cash and other properties are likely to be tampered with or destroyed or removed;