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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(4)(i) in The Multi-State Co-Operative Societies Rules, 2002

(i)movable property of the defaulter shall be first proceeded against, but this shall not preclude the immovable property being proceeded against simultaneously in case of necessity;