Section 79 in The Maharashtra Cooperative Societies Rules, 1961
79. Investigation of claims and objections against any attachment.
- Where any claim or objection has been preferred against the attachment of any property under Section 95, on the ground that such property is not liable to such attachment, the Registrar, [or, as the case may be, the Co-operative Court] [Amended by G.N. of 14-2-1975.] shall investigate into the claim or objection and dispose it of on merits :Provided that no such investigation shall be made when the Registrar [or the Co-operative Court] [Amended by G.N. of 14-2-1975.] considers that the claim or objection is frivolous.
