Section 95(3) in Rajasthan Co-operative Societies Rules, 2003
(3)Where a direction is made for the attachment of any property under sub-rule (1), the Recovery Officer shall order the attachment to be withdrawn -(a)when the party concerned furnishes the security required, together with security for the costs of the attachment; or(b)when the liquidator determines tinder clause (b) of sub-section (2) of section 64 of the Act that no contribution is payable by the party concerned; or(c)when the Registrar passes an order under sub-section (1) of section 57 that the party concerned need not repay or restore any money or property or contribute any sum to the assets of the society by way of compensation; or(d)when the dispute referred to in sub-section (1) of section 60 has been decided against the party at whose instance the attachment was made;(e)when the order passed under section 107 or any other provision of the Act sets aside the order of attachment.
