Section 68 in The M.P. Co-Operative Societies Act, 1960
68. Attachment before award.
- Where the Registrar or a nominee or board of nominees, as the case may be, acting under Section 66 is satisfied on affidavit, enquiry or otherwise that a party to any reference with intent to delay or obstruct the execution of any award that may be made,-(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar;the Registrar, a nominee or board of nominees may unless adequate security is furnished, direct the conditional attachment of the said property or such part thereof as he thinks necessary through such agency authorised by him as he may deem fit and such attachment shall have the same effect as if it had been made by a competent Civil Court.
