Section 64(3) in The Assam Co-operative Societies Act, 1949
(3)Where the Registrar is satisfied that a party to any reference made to him under Section 63 with intent to defeat or delay the execution of any decision that may be passed thereon-(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar;the Registrar may direct the conditional attachment of the said property or such part thereof as he deemes necessary; and such attachment shall have the same effect as if it had been made by a competent civil Court.
