Section 127 in The West Bengal Co-Operative Societies Act, 1983
127. Power to direct conditional attachment. -
Where it appears to the Registrar that any person or any co-operative society, with intent to defeat or delay the execution of any order that may be made under this Act,-(a)is about to dispose of the whole or any part of his or its property, or(b)is about to remove the whole or any part of his or its property from the local limits of the jurisdiction of the Registrar, the Registrar may, by order in writing, direct such person or co-operative society within a time to be fixed by him either to furnish security in such sum as may be specified in the order or to produce and place at the disposal of the Registrar, when required, the said property or the value of the sums or such portion thereof as may be considered sufficient by the Registrar or to show cause why he or it should not furnish such security. The Registrar may also [in the said order] [Words substituted by West Bengal Act 21 of 1990.] direct the conditional attachment of the said property or such portion thereof as he thinks fit. Such attachment shall have the same force and effect as if it has been made by a civil court and shall continue in force until it is withdrawn or cancelled by the Registrar.
