Section 88(1)(b) in The Goa Co-operative Societies Act, 2001

[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Goa - Subsection

Section 88(1)(b) in The Goa Co-operative Societies Act, 2001

(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, may, unless adequate security is furnished, direct conditional attachment of the said property, and such attachment shall have the same effect as if made by a competent Civil Court.

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State of Goa - Subsection

Section 88(1)(b) in The Goa Co-operative Societies Act, 2001