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[Cites 0, Cited by 0] [Section 104(4)] [Section 104] [Entire Act]

State of Haryana - Subsection

Section 104(4)(i) in Haryana Co-operative Societies Rules, 1989

(i)Movable property of the defaulter shall be first proceeded against, but this shall not preclude the immovable property being proceeded against simulteaneously in case of necessity.