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[Cites 0, Cited by 0] [Section 192(2)] [Section 192] [Entire Act]

State of West Bengal - Subsection

Section 192(2)(b) in West Bengal Co-operative Societies Rules, 2011

(b)Where such person or the Co-operative society shows sufficient cause or furnishes the required security and the property specified or any portion of it has been attached, the Registrar shall order the attachment to be withdrawn. Where the proceeding in which the order of attachment of property has been passed is dismissed, the Registrar shall also order the attachment to be withdrawn.