Section 95 in Himachal Pradesh Co-Operative Societies Rules, 1971
95. Attachment before award under section 69.
- If the Registrar is satisfied on affidavit, enquiry or otherwise that any person with intent to delay or obstruct the enforcement of any order that may be made against him under section 69 -(a)is about to dispose of the whole, or any part of his property; or(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar. He may, unless adequate security is furnished, direct the conditional attachment of the said property or such part thereof as he thinks necessary and such attachment shall have the same effect as if made by a competent civil court.
