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[Cites 0, Cited by 0] [Section 93(4)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(4)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

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