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[Cites 0, Cited by 0] [Section 94(5)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(5)(l) in Rajasthan Co-operative Societies Rules, 2003

(l)Where it is proved to the satisfaction of any civil court of competent jurisdiction that any property, which has been distrained under these rules has been forcibly or clandestinely removed by any person, the court may order forth with such property to be restored to the Sale Officer.