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[Cites 0, Cited by 2] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(c) in Kerala Cooperative Societies Act, 1969

(c)be executed by the Registrar or any other person subordinate to him empowered by the Registrar in this behalf, by the attachment and sale or sale without attachment of any property of the person or a society against whom the order, decision or award has been obtained or passed.