Section 2(k) in The M.P. Co-Operative Societies Rules, 1962
(k)[ "Sale Officer" means a person empowered by the Registrar by general or special order, to attach and sell or attach and transfer the property of judgement-debtors, or to execute any decree by attachment and sale or attachment and transfer of property;] [Clause (k) substituted by Notification dated 13-1-1971.](kk)[ "Schedule" means a schedule appended to these rules;] [Clause (kk) inserted by Notification published in M.P. Gazette Part IV (Ga), dated 26-7-1963.]
