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[Cites 0, Cited by 0] [Section 94(20)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(20)(a) in Rajasthan Co-operative Societies Rules, 2003

(a)Where any claim is preferred to, or any objection is made to the attachment of, any property attached under this rule on the ground that such property is not liable to such attachment, the Sale Officer shall investigate the claim or objection and dispose it of on merits: