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[Cites 0, Cited by 0] [Section 21(20)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(20)(a) in Multi-State Co-Operative Societies (Privileges, Properties and Funds, Accounts, Audit, Winding Up and Execution of Decrees, Orders and Decisions) Rules, 1985

(a)Where any claim is preferred to, or any objection is made to the attachment of, any property attached under this rule on the ground that such property is not liable to such attachment) the Sale Officer shall investigate the claim or objection and dispose of it on the merits: