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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Tripura - Subsection

Section 97(1)(b) in The Tripura Co-operative Societies Act, 1974

(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar, 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.