Section 50(1)(b) in The Bihar Co-operative Societies Act, 1935

[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Bihar - Subsection

Section 50(1)(b) in The Bihar Co-operative Societies Act, 1935

(b)is about to remove the whole or any part of his property from the local limits of the jurisdiction of the Registrar, the Registrar may, unless adequate security is furnished to his satisfaction, direct the attachment of the said property or such part thereof, as he thinks, necessary, any such attachment shall have the same effect as if it had been made by a competent Court.

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State of Bihar - Subsection

Section 50(1)(b) in The Bihar Co-operative Societies Act, 1935