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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(1)(c) in The Karnataka Souharda Sahakari Act, 1997

(c)be executed by the Registrar or any other person subordinate to him empowered by the Registrar in this behalf (hereinafter in this section referred to as authorised person) by the attachment and sale or sale without attachment of any property of the person or a Co-operative or the Federal Co-operative against whom the order, decision or award has been obtained or passed.