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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Haryana - Subsection

Section 110(b) in Haryana Co-operative Societies Act, 1984

(b)be executed by the Registrar or any other person subordinate to him empowered by the Registrar in this behalf, by attachment and sale or by sale without attachment of any property of the person or a co-operative society against whom the order, decision or award has been obtained or passed.