Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102A] [Entire Act] State of Assam - Subsection Section 102A(3) in The Assam Co-operative Societies Rules, 1953 (3)Where agricultural produce is attached, the distrainer shall make such arrangement for the custody thereof, as he may deem sufficient.
