Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 133] [Entire Act] State of Gujarat - Subsection Section 133(3) in The Gujarat Co-Operative Societies Act, 1961 (3)The value of the property distrained shall as nearly as possible be equal to the amount due and the expenses of the distraint and the costs of the sale.
