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[Cites 0, Cited by 1] [Section 102(2)] [Section 102] [Entire Act]

State of Assam - Subsection

Section 102(2)(b) in Assam Co-Operative Societies Act, 2007

(b)On receipt of such application the Registrar or the person authorized by him may, notwithstanding anything contained in the Transfer of Property Act, 1882, take action in the manner as prescribed for the purpose of detraining and selling such produce: