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[Cites 0, Cited by 0] [Section 99(8)] [Section 99] [Entire Act]

State of Rajasthan - Subsection

Section 99(8)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)Where the property is in the possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the society.