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[Cites 0, Cited by 0] [Section 133(2)] [Section 133] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 133(2)(xliii) in Arunachal Pradesh Co-operative Societies Act, 1978

(xliii)provide for the procedure to be adopted for taking possession of books, documents, securities, cash and other property of a society by a person acting under Sections 82, 84 and 86 in cases where misappropriation of funds, breach of trust or fraud has been committed or where it is suspected or apprehended that the books, documents, securities, cash and other properties are likely to be tampered with or destroyed or removed;