Section 22(3) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985
(3)Where a direction is made for the attachment of any property under sub-rule (1), the Recovery Officer shall order the attachment to be withdrawn-(a)when the party concerned furnishes the security required, together with the security for the costs of the attachment ; or(b)when the liquidator determines under clause (b) of sub-section (2) of section 81-that no contribution is payable by the party concerned ; or(c)when the Central Registrar passes an order under sub-section (1) of section 73-that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation ; or(d)when the dispute referred to in sub-section (1) of section 76-has been decided against the party at whose instance the attachment was made.
