Section 140(3) in Tamil Nadu Co-operative Societies Rules, 1988
(3)Where a direction is made for the attachment of any property under sub-rule (1), the Registrar shall order the attachment to be withdrawn,-(a)when the party concerned furnishes the security required together with the security for the cost of the attachment; or(b)when the Registrar makes an order under sub-section (1) of section 167 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or(c)when the dispute referred to in sub-section (1) of section 90 has been decided against the party at whose instance the attachment was made; or(d)when the Liquidator determines under clause (b) of sub-section (2) of section 139 that no contribution need be made by the party concerned.
