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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Sikkim - Subsection

Section 83(b) in Sikkim Co-Operative Societies Act, 1978

(b)remove the whole or any part of the property from the local limits of the jurisdiction of Registrar, the Registrar may unless adequate security is furnished, direct attachment of the said property or such part thereof as he thinks necessary. Such attachment shall have the same effect as if made by a competent civil court: