Section 353 in The U.P. Co-operative Societies Rules, 1968
353.
(1)Subject to the provisions of sub-rule (3), the Registrar may, before directing attachment of properly under Section 94, require the person whose property is sought to be attached to furnish security in such sum and within such time as may be specified in the order.(2)Where the person fails to a how cause to the satisfaction of the Registrar why he should not furnish security or fails to furnish the security required within the time fixed by the Registrar, the Registrar may order that the property referred to in sub-rule (1) be attached(3)The Registrar may, also in the order under the sub-rule above direct conditional attachment of the property.(4)Attachment of property under Section 94 shall, subject to sub-rules above, be made in the manner provided in Rules 314 to 348.
