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[Cites 0, Cited by 0] [Section 83(8)] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(8)(a) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(a)where the property is in possession of the defaulter himself or has been taken possession of on behalf of the Court or the District/Sub-divisional/Circle Officer holding Magisterial powers or the Registrar, it shall be delivered to the society;